J.K. MAHAMMED Vs. STATE

JUDGEMENT

(1.) THIS revision is preferred against the order dated 20 -9 -1983 passed by the Transport Magistrate, Cuttack in case 26 C No. 1171 of 1983 convicting the Petitioner under Section 34 of the Orissa Weights and Measures (Enforcement) Act, 1958 (hereinafter referred to as 'the Act ') and sentencing him thereunder to pay a fine of Rs. 150/ -, in default, to S.I. for ten days, on the Petitioner pleading guilty to the charge levelled against him.

(2.) THE prosecution case is contained in the prosecution report submitted by the Senior Inspector of the Weights and Measures, Cuttack -l, wherein it was stated that:

(3.) NOW I proceed to consider the material placed on record against the Petitioner.