NITIN SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred under Sec. 374 of Crimial P.C. challenging the judgment dated 21/10/1999 passed by Special Judge (Essential Commodities Act, 1945), Bhopal in Special Case No.62/1997, wherein the trial Court has convicted the appellant/Nitin Sharma under Sec. 3/7 of the Essential Commodities Act, 1945 and sentenced to 3 months rigorous imprisonment with fine of Rs.500.00 and in lieu of fine, he has to undergo rigorous imprisonment for 7 days.

(2.) Counsel for the petitioner has argued on the technical ground that the appellant was a juvenile as per the Juvenile Justice Act, 2006.

(3.) Perused the record.