SIMADHARI NARA SINGHA MURTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Convict is the appellant against his conviction under Section 7 of the Essential Commodities Act, 1955 (hereinafter referred to as the Act).

(2.) Prosecution report was submitted against the appellant alleging contravention of clause 3(1) of the Orissa Food-Grains Dealer Licensing Order, 1964 of the which attracts punishment for an offence under Section 7 of the Essential Commodities Act.

(3.) Prosecution case is that on 11-] 1-1982 at about 10 A.M. when P.W. 1 visited the godown of the appellant, he found 28 quintals 80 K.Gs. of Raggi, 6 quintals 30 K.Gs of Suah, 70 quintals of broken rice and 7 quintals of Jhudanga in the godown of the accused. Accordingly, the same being beyond the permissible limit of Food grains which a person can possess, accused was prosecuted since he had no licence for storing the same.