KRISHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DR .

(2.) PETITIONER -accused has challenged the appellate judgment dated 13.1.1997 whereby the conviction under Section 37 of the Punjab Agricultural Produce Markets Act, 1961 (for short the Act) whereby he is sentenced to pay a fine of Rs. 200/- and in default of payment of fine to undergo simple imprisonment for 7 days by the learned Judicial Magistrate 1st Class, Sangrur vide order dated 16.11.1995 was affirmed.

(3.) WHEN the accused appeared before the learned Magistrate notice under Section 39 of the Act was given to him incorporating the substance of the accusations. He pleaded not guilty.