SUKH LAL Vs. STATE

JUDGEMENT

(1.) THIS order disposes of Cri, Revns. Nos. 510 to 514 of 1950.

(2.) IN these proceedings Mr. Shamair Chand, learned Counsel for the convicts-petitioners urges that the confiscation of carts is not justified.

(3.) TO appreciate the point arising in these cases it is necessary to mention that the convicts in all these cases have been convicted unders Section 7 of Act XXIV 24. of 1946 hereinafter referred to as the Act, for attempting to export without permit issued by the Director of Pood Purchases, gram from the Punjab State into the State of Delhi. The relevant law is contained in Section 7a of the Act and Article 3 (1) and 7, Foodgrains Movement Control Order, 1947, as amended by Notfn. No. 5076-FP-49/24194 dated 4-7-1949, hereinafter referred to as the order. Section 7a of the Act reads :