K.SAIRAJU Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 23.5.1988 passed by the Special Judge, Koraput, Jeypore in connection with T.R.Case No. 50 of 1986 convicting the appellant under Section 7(i) of the Essential Commodities Act, 1955 and sentencing him to undergo R.I. for three months and to pay a fine of Rs. 1000/ - in default to undergo R.I. for twenty days.

(2.) I have perused the impugned judgment. The appellant was prosecuted as two quintals and sixty six kilograms of rice were recovered from his possession in violation of Clause 3 of the Orissa Rice and Paddy Control Order, 1965.

(3.) THE appeal is accordingly disposed of. Appeal disposed of.