JAWAHAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 18.12.2001 whereby the learned Special Judge, Sangrur (hereinafter referred as 'Trial Court') convicted the appellant under Section 7 read with Section 12-AA of the Essential Commodities Act, 1988 (hereinafter referred as "the Act") and sentenced to undergo imprisonment for a period of three months and to pay a fine of Rs. 500/- and in default of payment of fine, the appellant was ordered to further undergo rigorous imprisonment for one month.

(2.) In brief, the case of the prosecution as projected in paras 1 and 2 of the trial Court judgment is that:

(3.) Accused-appellant was charge-sheeted for the offence punishable under Section 7 of the Essential Commodities Act, 1988 to which he pleaded not guilty and claimed trial.