RAJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned A.G.A. for the State and perused the record. None has appeared on behalf of the appellant despite calling the case in revised list.

(2.) In view of the repeated reports of District Judge, Saharanpur to the effect that record of trial court has been weeded out, no useful purpose would be served by keeping this appeal pending indefinitely. Accordingly, the Court considers it appropriate to decide the case on the basis of the material available on record.

(3.) This criminal appeal has been preferred against the judgment and order dated 21.12.1988 passed by learned Special/Additional District and Sessions Judge, Saharanpur in special case no. 14 of 1988 (State vs. Raj Kumar), under Section 3/7 of Essential Commodities Act, P.S. Kankhal, District Saharanpur, whereby accused-appellant Raj Kumar has been convicted and sentenced to 2 years rigorous imprisonment under Section 3/7 of the Act and one years rigorous imprisonment under Sections 4(1) and 8 of the Act.