LAWS(P&H)-1998-5-112

OM PARKASH Vs. STATE OF PUNJAB

Decided On May 08, 1998
OM PARKASH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) DR .

(2.) PETITIONER -accused has challenged his 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.

(3.) ON close scrutiny of the evidence, the learned Magistrate holding the petitioner-accused guilty of the said offence convicted him as stated at the outset.