DILIP KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal has been preferred against an order and judgment of conviction dtd. 31/8/1988 passed by Sri A. K. Chatterjee, the Learned Judge Special Court, (E.C. Act), Midnapore convicting the appellants and sentenced them to suffer simple imprisonment for one year each and to pay a fine of Rs.1000.00 each, in default to simple imprisonment for one month for the offence punishable under Sec. 7(1)(a)(ii) of the Essential Commodities Act, 1955 for the violation of para-5 of the West Bengal Wheat and Wheat Products (Licensing, Control and Prohibition of certain classes of Commercial transaction ) Order, 1973, in D.E.B.G.R. Case No. 12 of 1983.