JAGDISH PRASAD Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed from the judgment of the learned Sessions Judge, Bijnor affirming the conviction of the applicant under Rule 125 of the Defence of India Rules. 1962 for contravention of Clause 3b (b) of the U. P Foodgrains (Control, Requisition and Distribution) Order, 1963, but reducing the sentence of fine from Rs. 1,000 to Rs. 500.

(2.) THE order of the Magistrate regarding forfeiture of 100 quintals of wheat and gram was set aside and the same was ordered to be restored to the applicant.

(3.) THE facts of the case lie in a short compass and may be stated thus: Jagdish Prasad applicant is a licensed dealer in foodgrains. On 26-91964 S. D. M Bijnor checked the stork of the accused and found 110. 357 quintals of foodgrains in his possession.