ACHHALAL SHOW Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal appeal was preferred against judgment dtd. 6/1/1990 passed by Judge, Special Court Asansol, in trial case No. 16 of 1987 convicting the present appellant u/s 7(1)(a)(ii) of the Essential Commodities Act for alleged violation of the provision of Clause 12 of West Bengal wheat and wheat products (Licensing and Control and Prohibition of certain Classes of Commercial Transactions) order,1973,Clause 18 of the West Bengal Rice and Paddy (Licensing Control Order 1967), Kerosene Control Order 1968 maintenance of record Para 12,Para 6 of violation of Sugar Order and 3 and 4 of West Bengal Declaration of Stock and Prices of Essential Commodities Order 1977 thereby sentencing the appellant to suffer rigorous imprisonment for 6 months and to pay a fine of Rs.1000.00, in default, to suffer rigorous imprisonment for one month.