LAWS(PAT)-1990-1-3

KRISHNA CHOUDHARY Vs. STATE OF BIHAR

Decided On January 03, 1990
KRISHNA CHOUDHARY Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This revision is directed against the judgment dated 19-7-1984 passed by Sri J. K. Prasad, 2nd Additional Judicial Commissioner, Ranchi in Criminal Appeal No. 280/83 affirming the judgment of the trial Court who had convicted the petitioner under Section 8 of the Essential Commodities (E. C ) Act and sentenced him to undergo R. I. for three months.

(2.) It appears that the grossery shop of the petitioner, in the name and style of Hare Krishna Choudhary was inspected on 31-8-1976 by the D.C.L R. (P. W. 3) when the petitioner of the said store was absent and this petitioner is said to have been working there conducting the business of that store.

(3.) It appears that three charges were framed against the petitioner in support of which three witnesses were examined. The petitioner was acquitted on two of the charges but he was convicted of the third charge which reads as follows :