AJIT KUMAR PRAMANIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is preferred against a judgment and order of conviction dated 27.06. 1986 passed by the Learned Special Judge Alipur convicting the appellant u/s 7(1) (a) (ii) of the Essential Commodities Act for contravention of West Bengal Kerosene Control Order 1968 and sentencing him to suffer rigorous imprisonment for 06 months, further convicting the appellant for contravention of West Bengal Pulses and Edible Oil Seeds and Edible Oils (Dealers Licensing Order) 1976 and sentenced him to suffer rigorous imprisonment for 06 months and further convicted the appellant for contravention of West Bengal Declaration of Stocks and Prices of Essential Commodities Order 1977 and was sentenced him to suffer rigorous imprisonment for 03 months, in special case No. 5(7) of 1984 arising out of Kulpi Police Station case No. 7 of 1994 dtd. 13/7/1984.

(2.) The brief fact of the prosecution case is that-----

(3.) The appellant was sent up for trial and during the framing of charge he pleaded not guilty and claimed to be tried. It is the specific case of the appellant that he had been to Calcutta during the material point of time for his illness and for necessary treatment, due to scarcity of Kerosene in the locality, under the supervision of Local Gram Prodhan, DW 1 sold the 600 litres of Kerosene to the Ration Card Holders.