DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of two appeals i.e. Criminal Appeal Nos. 773-SB of 2002 and 814-SB of 2002, as both have arisen out of the common judgment of conviction and order of sentence passed by the Learned Special Judge, Panipat (hereinafter referred as the "Trial Court"). However, the facts are being taken from Criminal. A. No. 773-SB of 2002.

(2.) THIS appeal has been filed against the judgment/order dated 9/12.4.2002 whereby the learned Special Judge, Panipat has convicted the appellants under Sections 7/10/55 of the Essential Commodities Act and Section 120B of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for one year and to pay a fine of Rs.5,000 each under Section 7 of the Essential Commodities Act and in default thereof, to further undergo rigorous imprisonment for two months.

(3.) ACCUSED appellants were charge- sheeted for the offence punishable under Section 7 of the Essential Commodities Act for violating the provision of Clause 3 of the Haryana Kerosene Dealers Licensing Order, 1976 by accused appellant Dharam Pal and for violating the provision of Clause 9 of the Haryana Prevention of Hoarding and Maintenance of Quality Order, 1977 by accused appellant Ranbir to which both of them pleaded not guilty and claimed trial.