PRAKASH BABU RAGHUWANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal has been filed by the appellant accused challenging judgment dated 15 -9 -1997 passed by Special Judge, Vidisha in (Jabalpur) special case No. 11/96 whereby the appellant accused has been convicted for committing offence under section 3 read with section 7(1)(a)(ii) of Essential Commodities Act, 1955 for a period of 1 year's R.I. and a fine of Rs. 2,000/ -.

(2.) IN the present case charges have been framed against the appellant accused that on 20 -9 -1995 that 22 -9 -1995 Food Inspector on inspection of Government Fair Price Shop found that sugar has not been distributed to the consumers and forged entries have been made in the Register. It is alleged that the present appellant has sold the sugar in the black market by making forged entries in the Register which is contrary to M.P. Khadya Padarth Sarvajanik Poorti Vitran Scheme, 1991 and thus has committed an offence under section 3 read with section 7 of Essential Commodities Act.

(3.) IT is alleged that the present appellant by selling the sugar in the black market and making forged entries has contravented condition No. 9 -T and condition No. 16 of the Scheme.