PRAKASH Vs. STATE

JUDGEMENT

(1.) This case is listed under heading, "Supreme Court in Model Action Plan Cases-more than 30 years' old, not be adjourned."

(2.) Heard Sri Siddharth Jaiswal, learned counsel for the appellant and Sri Chandrabadan, learned A.G.A. for the State.

(3.) Present criminal appeal is preferred against judgment and sentence dtd. 10/4/1987 passed by Special Judge (Economic Offences), Agra (the Sessions Court) in Criminal Case No.3 of 1985 (State Versus Prakash) for offence under Ss. 7 read with Sec. 3 of Essential Commodities Act, 1955, Police Station Hari Parvat, Agra, whereby the Trial Court has punished the accused- appellant for rigorous imprisonment of six months for violating Clause 3 of U.P. Foodgrains Dealers' (Licensing and Restriction on Hoarding) Order, 1976, along with fine of Rs.1000.00and in default whereof directed rigorous imprisonment of one month.