BRAJENDRANATH PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appeal is pending in this Court since 1987. In this circumstance, this being a very old appeal pending in this Court for about 18 years, 1 am constrained to take up this appeal for disposal in the absence of the learned counsel for the appellants.

(2.) BY this appeal, the appellants seek to challenge the judgment dated 30.7.1987 passed by the learned Special Judge, Puri convicting the appellants under Section 7 of the Essential Commodities Act for violating the Clause 3 of the Orissa Declaration of Stocks and Prices of Essential Commodities Order, 1973 and accordingly sentencing them to undergo R.I. for two months and to pay a fine of Rs. 500/ - in default to suffer R.I. for further 15 days. The judgment was passed in connection with G.R. Case No. 35 of 1985. - -

(3.) SUBJECT to the aforesaid modification of the sentence the appeal is dismissed.