STATE OF MADHYA PRADESH Vs. ABDUL KHALIL

JUDGEMENT

(1.) THIS appeal is from an order of acquittal.

(2.) THE respondent was tried for contravention of the M. P. Commodities Price Display Order, 1971 issued under Rule 114 (2) of the Defence of India Rules, 1971 for having not displayed the price-list and stock of soap which he was selling, punishable under Rule 114 (ii) of the Rules. He was further tried for the same act being in contravention of the M. P. Essential Articles (Exhibition of Price and Distribution) Order, 1966 issued under Section 3 of the Essential Commodities Act, 1955, punishable under Section 7 of that Act.

(3.) THE case for the prosecution was that on December 14, 1971, during the course of checking it was found that the accused had not displayed price-list as was required under the said Orders. The accused pleaded not guilty. The trial Court after recording evidence of prosecution witnesses found the facts as alleged by the prosecution proved and convicted the accused under Rule 114 (2) of the Defence of India Rules, 1971, and under Section 7 of the Essential Commodities Act, 1955 and sentenced him to suffer imprisonment till rising of the Court and to pay a fine of Rs. 500/- or in default to suffer simple imprisonment for one month.