STATE OF MADHYA PRADESH Vs. CHAINKARAN

JUDGEMENT

(1.) THIS is an appeal against 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.

(3.) THE prosecution case against the accused was that on December 13, 1971, he had for sale in his shop baby food, milk powder, Amul Spray, Parag, Lactodex, etc. , but he had not displayed the price list.