ANANDI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) On calls, no one has turned up on behalf of the appellant.

(2.) Heard the learned Additional Public Prosecutor Sri Ashwani Kumar Sinha and I myself persued the records including the lower Court records.

(3.) This appeal is directed against the judgment dated 30.9.1989 recorded by special Judge for Essential Commodities Act at Samastipur under which this appellant was found guilty for having violated provisions of Clause 3 of the Bihar Essential Articles (Display of Prices and Stock) Order and Clause 10 of Bihar Trade Articles (Licences Unification) Order, 1984, punishable under Sections 7(1)(a)(i) of the Essential Commodities Act, 1955 and sentenced him to undergo rigorous imprisonment for six months.