COLLECTOR CS MEDAK AT SANGAREDDY Vs. Y CHANDRAKALA

JUDGEMENT

(1.) The revision is laid by the State impugning the order dated 31.1.2005 of the learned Principal Sessions Judge, Medak District passed in Crl. Appeal No.149 of 2003.

(2.) The facts leading to the case may briefly be stated at this stage.

(3.) It is the case of the prosecution that there was no variation between book balance and ground balance in respect of the Public Distribution System (PDS) Rice, Anthyodaya Rice, Mid-Day Meal Rice, Annapuma Rice and Kerosene Oil and that there was a variation of 79% in respect of sugar. The learned Joint Collector, however, considered that sugar was not covered by the Control Orders and consequently, held that there was no violation of the Control Orders by the first respondent in respect of the sugar. There was no variation in respect of kerosene oil also, as there was no stock of kerosene oil at all. The entire kerosene oil received by the first respondent had already been distributed. The difference and confusion were only in respect of four varieties of rice items.