MATHURALAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision petition is directed against the appellate judgment and order dated 16-7-1984 passed by the Additional Sessions Judge, Rajgarh (Biora) in criminal Appeal No. 31 of 1984 whereby the petitioner's conviction under Section 3/7 of the Essential Commodities Act, 1955 (for short 'the Act') and the sentence thereunder of imprisonment till the rising of the Court and a fine of Rs. 1000/- have been maintained.

(2.) ACCORDING to prosecution story the petitioner was a licensed dealer under the m. P. Pulses, Edible Oilseeds and Edible Oils Dealers licensing Order, 1977 (for short 'the Order' ). On 24-7-1978 it was found that he had not maintained stock of soyabean seeds, and had thereby contravened Clause 3 (2) of the Order.

(3.) A complaint for the offence in question was filed against the petitioner which has resulted in his conviction and sentence as already detailed.