SHIBA PRASAD JADAB Vs. STATE

JUDGEMENT

(1.) THE Petitioner in the present revision application assails the order of conviction and sentence passed by the learned Subordinate Judge -cum -J.M.F.C., Champua under Section 7(1)(a)(ii) of the Essential Commodities Act, 1955, upheld by the learned Sessions Judge, Keonjhar.

(2.) THE Petitioner stood charged under Section 7(l)(a)(ii) of the Essential Commodities Act, 1955 (hereinafter referred to as ('the Act') on the ground that he did not fix the stock and the price chart as required under Clause 3 of the Orissa Declaration of Stocks and Price of Essential Commodities Order, 1973 (hereinafter referred to as 'the Order').

(3.) PROSECUTION examined the Inspector of Supplies in support of its case and the Petitioner examined one witness in support of his case that there was no contravention. The Inspector of Supplies was the complainant himself who admitted that there were two other persons present at the time of the alleged inspection. According to him, Petitioner did not display the board and therefore had contravened the provisions as aforesaid.