RANJIT SINGH Vs. STATE U T CHANDIGARH

JUDGEMENT

(1.) Appellants were convicted for an offence under Section 7 of the Essential Commodities Act and Section 9-B of the Explosive Act vide judgment dated 20.11.1997 passed by the Special Judge, Chandigarh. Vide order of even date, the Special Judge Chandigarh sentenced them to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1000/- each under Section 7 of the Essential Commodities Act and to further undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1000/- each under Section 9-B of the Explosive Act. In default of payment of fine, the appellants were further ordered to undergo rigorous imprisonment for two months under each Section. The substantive sentences were ordered to run concurrently. Hence, the present appeal.

(2.) The brief facts of the case, as noticed by the Special Judge in paras 2 and 3 of its judgment, are as under :-

(3.) Learned counsel for the appellants has submitted that the appellants were driver and gateman. The owner of the godown was declared as proclaimed offender. Learned counsel for the appellants, during the course of arguments, has not challenged the conviction of the appellants under Section 7 of the Essential Commodities Act and Section 9-B of the Explosive Act but has submitted that the sentence qua imprisonment be reduced to already undergone by the appellants.