STATE OF U P Vs. RATAN CHAND

JUDGEMENT

(1.) THIS appeal, by the State of Uttar Pradesh, has been directed against an order of acquittal recorded by the learned Additional Sessions Judge of Etawah, in a case under Rule 125 of the Defence of India Rules.

(2.) THE facts of the case lie in a short compass.

(3.) ON the 1st of March, 1963, the Central Government promulgated an Order called 'the Essential Articles (Price Control) Order, 1863' which, inter alia, provided that: Every dealer shall cause to be prominently displayed on a special board to be maintained for this purpose at or near the entrance to the place of sale: