KUNNI LAL Vs. REX

JUDGEMENT

(1.) Chunni Lal and Kunni Lal were found guilty of a breach of Rr. 33 and 34, Banasas Regulated Town Cloth Ratitioning Order 1946, read with 8, 7, Central Act, XXIV of 1946, by a learned Magistrate of the first claBS of Banaras and were each sentenced to a fine of Ha. 80 for breach of B. 33 and to a fine of Ea. 15 for breach of B. 34.

(2.) Against their conviction and sentence of fine they went up in revision to the learned Sessions Judge of Banaras.

(3.) The learned Sessions Judge was of opinion that the revision application of Chunni Lal bad no force and he rejected it. He has, how-aver, referred the revision application of Kunni Lal.