STATE OF MADHYA PRADESH Vs. OMPRAKASH PHOOLCHAND AGRAWAL

JUDGEMENT

(1.) THIS appeal was initially directed against the order of acquittal dated 30-1-1987 passed by the A. C. J. M. , Indore in Criminal Case No. 468 of 1983 whereby the respondents have been acquitted of the offence Under Section 3/7 of the Essential Commodities Act, (for short the 'act'); 1955 and it has been ordered that the sale-proceeds of the seized rice be paid to the respondent No. 1, Omprakash with interest at the rate of 12% p. a. from the date of seizure till payment.

(2.) CIRCUMSTANCES giving rise to this appeal are: According to the prosecution on 20-1-1976 on receipt of information Manpur Police seized the truck loaded with 100 quintals of rice. It was standing by the side of A. B. Road, Manpur.

(3.) THE rice belonged to the respondent No. 1 and the respondents Nos. 2 and 3 were respectively, the owner and the driver of the truck.