KEWAL KRISHAN Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) There are three petitioners. Their individual acts, which have given rise to the prosecution, are as follows :

(2.) Kewal Krishan petitioner 1, as Proprietor of Messrs Amar Foundry and Engineering Works, Batala, moved an application to the Director of Industries, Punjab, for allocation of iron and steel for construction of his factory. That application was supported by a plan. The application was recommended by the District Industries Officer, Batala, and the Industries Department in turn advised the Punjab State Small Industries Corporation, Chandigarh, for the supply of iron and steel to that concern. Kewal Krishan petitioner collected the iron and steel.

(3.) Santokh Singh, petitioner, Proprietor of Messrs Suraj Foundry and Engineering Works, Batala, got iron and steel in the same way for using it for building his factory sheds.