RAJMANGAL AND OTHER Vs. STATE

JUDGEMENT

(1.) APPLICANTS were convicted by the SDM, 1st Class, Padrauna at Kasia, district Deoria for having contravened Clause 3 of the UP Foodgrains (Restriction on Border Movement) Order, 1959 and Clause 4 of the UP Coarse Foodgrains (Movement Control) Order, 1966 and each of them was sentenced to 4 months' RI and to a fine of Rs. 100/ -. In default of payment of fine they were to undergo 15 days' further RI. The foodgrain involved in the case was directed to be forfeited.

(2.) ON appeal the learned Addl. Sessions Judge confirmed the conviction and sentences of the Applicants.

(3.) ACCORDING to the prosecution Applicants were found transporting grain without any permit in contravention of Clause 3(1) of the UP Foodgrains (Restriction on Border Movement) Order, 1959 and Clause 4 of the UP Coarse Foodgrains (Movement Control) Order, 1966. On 29 -11 -1966 at about 1 p.m. Applicants were found carrying grains on their bullock -carts towards the Province of Bihar in village Babania which lies in the border area. Applicants were arrested and 16 bags of coarse rice and 14 bags of maize were seized.