LAWS(CAL)-1952-3-29

NIRANJAN LALL ARYA Vs. STATE

Decided On March 21, 1952
Niranjan Lall Arya Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is an application for revision of an order of the Sessions Judge, Darjeeling, affirming the conviction of the petitioner under Section 7, Essential Supplies Act.

(2.) THE petitioner is said to have violated the provisions of an order made by the Director of Textiles, Government of West Bengal, issued on 31 -8 -1949. That an act has been committed in violation of that notification is not in dispute.

(3.) IT appears that the petitioner has before the trial Court, pleaded guilty. That must have been done under an erroneous view of the law, and we do not think that that would stand in the way of his acquittal, if he cannot be convicted in law for violating an order of the Director of Textiles in question.