SUDARSAN SAHU Vs. STATE

JUDGEMENT

(1.) THE judgment and order of conviction and sentence as passed by the learned Special Judge, Keonjhar under Section 7 of the Essential Commodities Act, 1955, (in short 'the Act') for contravention of Clause 3 of the Orissa Declaration of Stocks and Prices of the Essential Commodities Order, 1973 (in short 'the Order') are the subject -matter of challenge in this appeal.

(2.) THE Appellant faced trial in respect of an allegation of improper maintenance of list required to be maintained under the Order, The ambit and intent of Clause 3 of the Order constitute the focal point of dispute in this appeal. Originally the entry stood as follows:

(3.) THE respective stands have been reiterated at the time of hearing of the appeal.