PRASANTA KUMAR BHADURI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The sole appellant by filing the present appeal has assailed the judgment of conviction and order of sentence dtd. 3/11/1995 passed by the learned Judge (Special Court), Sambalpur in T.R. Case No. 12 of 1991, whereby the appellant has been convicted for commission of offence under Sec. 7 of the E.C. Act for having violated clause-3 and sub-clause-2 of the Orissa Rice and Paddy Control Order, 1965 and, thereby, sentencing him to undergo S.I. for three months and to pay a fine of Rs.1,000.00 (rupees one thousand), in default to undergo S.I. for a further period of one month.

(2.) The present appeal is pending since 1995. When the matter was listed for hearing, consistently none appeared for the appellant. Therefore, Ms. Rakhi Mishra, who was present in Court, was requested by the Court to assist in the matter as an Amicus Curiae and vide order dtd. 14/10/2025, she has been appointed as an Amicus Curiae and she rendered her effective assistance in the matter and she has also filed written notes of submission.

(3.) Heard Ms. Rakhi Mishra, learned Amicus Curiae for the appellant and Mr. A.K. Apat, learned Additional Government Advocate for the State.