MATHURALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 16.7.84 passed by the Additional Sessions Judge, Rajgarh (Biora) in criminal Appeal No. 31 of 1984 whereby the petitioners conviction under sections 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 tine of RI. 1000/- have been maintained.

(2.) According to prosecution story the petitioner was a licensed dealer under the M.P. Pulses, Edible Oil seeds and Edible Oils Dealers Licensing Order, 1977 (for short the Order). On 24.7.78 it was found that he had not maintained stock of soyabeen 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.