SHREEKRISHAN KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision under Section 397, 401 of Cr.P.C. has been filed against the judgment and sentence dated 11.01.2019 passed by the 13th Additional Sessions Judge, Gwalior in Criminal Appeal No. 469/2018, by which the judgment and sentence dated 14.11.2018 passed by JMFC, Gwalior in Criminal Case No. 6809256/2015 has been affirmed. The applicant has been convicted under Section 3/7 of Essential Commodities Act and has been sentenced to undergo rigorous imprisonment of three months and a fine of Rs.1,000/- with default imprisonment.