KARAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been instituted by Karam Chand and Rajbir-appellants against judgment and order dated 18.12.1993 passed by Presiding Officer, Special Court, Kaithal, whereby they were found guilty and convicted under Section 7 of the Essential Commodities Act (for short hereinafter referred to as "the Act") and sentenced to RI for a period of 6 months and fine of Rs. 1000/- each. In default of payment of fine, the defaulter was further sentenced to RI for 3 months.

(2.) BRIEFLY stated, the facts are that on 19.12.1991, ASI Hukam Chand of Police Station, City Kaithal was present near Pehowa Chowk when he received a secret information. Upon receipt of the same, he constituted a raiding party by including Pirthi Singh and Tek Chand and held a naka bandi near Railway crossing on Karnal road.

(3.) AFTER completion of the investigation, challan was put up in the Special Court, Kaithal.