SANT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment and order dated 9.11.1987 passed by Shri S.D. Arora, Special Judge, Sirsa, convicting the accused-appellant Sant Lal under Section 7 of the Essential Commodities Act (hereinafter referred to as the "Act") and sentencing him to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs. 500/- and in default of payment of fine to undergo further R.I. for one month.

(2.) IN my opinion, it is not necessary to give the facts of the case in details as the learned counsel appearing for accused-appellant Sant Lal, during the course of arguments, did not challenge the conviction of the accused-appellant recorded by the learned Special Judge. However, the learned counsel for the accused-appellant submitted that considering the old age of the accused-appellant he may be released on probation.

(3.) IN my opinion, the learned Special Judge has rightly convicted accused-appellant Sant Lal under Section 7 of the Act, for violation of the Haryana Prevention of Hoarding and Maintenance of Quality Order, 1977. I am further of the opinion that in view of the evidence led by the prosecution, learned counsel appearing for the accused-appellant has rightly not challenged the conviction of the accused-appellant. Accordingly, I affirm the conviction of the accused-appellant under Section 7 of the Act.