PABITRA BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, learned counsel for petitioner and Mr. B.J. Dutta, learned Addl. Public Prosecutor for the State.

(2.) This revision is directed against the order of the learned Addl. district and Sessions Judge (FTC) I, Kamrup (M) CJM, Kamrup (M) by the order dated 11.11.2018 in criminal appeal No. 20/2008 whereby learned Court has affirmed the order of learned CJM(K) dated. 31.08.2018 in CR case 5422/2006 whereby the petitioner is convicted u/s. 7(1)(a)(ii) of the Essential Commodities Act and sentenced to r/i for one year with fine of Rs. 5,000 and in default to s/i for two months.

(3.) Sri Ghanasyam Das, Inspector of Food & Civil Supplies in Guwahati on 24.4.2006 lodged a complaint with the CJM, Kamrup(M) stating that after receiving a secret information of illegal storing and selling refilled LPG in the Kumarpa area, he and some officials of the department on 7.2.2006 searched Jai Hind Tent House and recovered 14 filled-in LPG cylinders weighing 14.2 kg. each and 24 numbers of empty cylinders stored in the shop.