MATHUR CHANDRA MISHRA Vs. STATE OF W B

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant, Mathur Chandra Misra, challenging the order of conviction and sentence dated 13th December, 1985 passed by the learned Judge, Special Court (under E. C. Act), Bankura in c. S. G. R. No. 39 of 1985/27t of 1985 whereby the appellant was convicted for violation of the provision of Para 18 (1) of the West Bengal Rice and Paddy (licensing and Control) order 1967 and he was accordingly sentenced under section 7 (1) (a) (ii) of the E. C. Act to suffer rigorous imprisonment for three months and to pay a fine of Rs. 1,000/- in default, to suffer R. I. for fifteen days. However, the appellant was acquitted from the charge under Para 3 (2) of West bengal Declaration of Stocks and Prices of Essential Commodities Order, 1977.

(2.) THE appellant stood charged under Section 7 (1) (a) (ii) of Act X of 1955 for violation of Para 18 (1) of the West Bengal Rice and Paddy (Licensing and Control) Order, 1967 and also under Para 3 (2) of West Bengal Declaration of Stocks and-Prices of Essential Commodities Order, 1977.

(3.) MR. Tapas Middha, learned Advocate appearing for the appellant is present. On the other hand, Mr. R. Ghosal, learned Advocate is present for the State. In presence of learned Advocates of both sides the appeal is taken up for hearing.