STATE OF U.P. Vs. BANSHI

JUDGEMENT

(1.) These are four connected appeals in which a common question of law and fact arises for determination. In Government Appeal No. 746 of 1966, Banshi and Bhangi were caught while they were trying to smuggle rice from Deoria District in Uttar Pradesh to District Champaran in Bihar. The bags of rice were seized by a Sub-Inspector and a case under Sec. 7 of the Essential Supplies Act was registered against the aforesaid respondents.

(2.) In Government Appeal No. 747 of 1966, Mahanath and Vijai Singh were found taking 11 bags of rice from Deoria District in Uttar Pradesh to Champaran in Bihar. The Sub-Inspector seized these bags of rice.

(3.) In Government Appeal No. 748 of 1966, Ambika and Bhangi were taking four bags of rice from District Deoria in Uttar Pradesh to District Champaran in Bihar. The Sub-Inspector of Police seized the bags of rice and challaned these respondents under Sec. 7 of the Essential Supplies Act.