STATE OF MADHYA PRADESH Vs. FANNALAL CHUNNILAL

JUDGEMENT

(1.) THIS order shall also govern the disposal of Cri. Rev. No. 672 of 1966 (The State of M. P. v. Pukhraj and Indarchand.)

(2.) THESE are two references made by the Sessions Judge, Seoni, for quashing the conviction of the respective respondents under section 112 of the Motor Vehicles Act, 1939 and the penalty of a fine of Rs. 50 or in default simple imprisonment for two days and four days respectively, passed by the Magistrate 1st Class, Seoni, in a summary trial on the admission of the respective respondents.

(3.) BEFORE referring to the decided cases it may be pertinent to advert to the relevant provisions in the Motor Vehicles Act, 1939. Section 2, subsection (7) defines "goods" as follows: -