RAMA CHANDRA DORA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Petitioners were charged under section 7 of the Essential Commodities Act, 1955 (hereinafter referred to as the Act) for having contravened clause 3 of the Orissa Rice and Paddy Control Order, 1965 (hereinafter referred to as the Control Order).

(2.) On assessment of the materials on record, the trial court found the petitioners guilty, convicted them for the offence charged and sentenced each of them to undergo rigorous imprisonment for three months and to pay a fine of Rs. 500/-, in default to undergo further rigorous imprisonment for one month. The seized paddy was directed to be confiscated. In appeal, the conviction and the sentence having been confirmed, the present criminal revision has been filed.

(3.) Prosecution case is that the petitioners were in possession of 35.25 quintals of paddy which was seized from the mill premises belonging to petitioner No.1 of which petitioner No.2 was the manager.