MAJED ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order dtd. 16/6/1999 passed by the learned Judge, Special Court, (E.C. Act), Murshidabad, in connection with E.C. Case No. 10 of 1993, Sessions Trial No. 81/93 arising out of Bhagawangola P.S. Case No. 21/93 dtd. 31/1/1993 is assailed in this appeal.

(2.) By passing the impugned judgment and order the Special Court found this appellant guilty for commission of offence punishable under Sec. 7(1)(a)(ii) of the E.C. Act for violation of Para 3 of the West Bengal Lubricating Oil Licensing Order, 1967 and sentenced him to suffer simple imprisonment for three months and to pay a fine of Rs.500.00, in default to suffer simple imprisonment for one month.

(3.) In short campus the case of the prosecution is that: