HARIKANTA MOHANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE order in this criminal revision shall also govern the disposal of Criminal Revision No. 292 of 1982 which is by the petitioner's co-accused.

(2.) BOTH the aforesaid revision petitions arise out of the judgment dated 1-5-1982 delivered by the First Additional Sessions Judge, Indore, disposing of Criminal Appeal No. 16 of 1982 arising out of the judgment dated 8-2-1982 delivered by the Judicial Magistrate First Class, Dhamnod in Criminal Case No. 22 of 1981.

(3.) BY the impugned judgment, the petitioners Smt. Harikanta and ramesh have both been convicted under section 7 (l) (a) (ii) of the Essential commodities Act 1955 (hereinafter referred to as 'the Act') for committing breach of clause 6 (1) (maintenance of accounts etc.) of the Madhya Pradesh essential Commodities (Exhibition of Prices and Price Control) Order, 1977 (hereinafter referred to as 'the order') made by the State Government in exercise of the powers conferred by section 3 of the Act. They have been sentenced to imprisonment till the rising of the Court and to pay a fine of rs. 1,000 and in default to undergo imprisonment for 15 days. The petitioner Ramesh has been further convicted under the Act for contravention of clause 5 of the Order (Dealers not to withhold from sale), and similarly sentenced.