BHOLA SAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE three appeals arise out of the same judgment, they have been heard together and are being disposed of by this common judgment.

(2.) ALL the three appellants have been convicted under section 7 of the Essential Commodities Act and sentenced to undergo rigorous imprisonment for six months.

(3.) THE prosecution in support of its case examined altogether eight witnesses. P. W. 1 is Lakshmi Pd. Yadav, P.W. 2 is Ram Sagar Rai, P. W. 3 is Ram Swarath Ram, P. W. 4 is Madan Prasad Yadav, P.W. 5 is Rajdeo Paswan, P.W. 6 is Lakshmi Pd., P.W. 7 is Binod Kumar Parshurampuria and P.W. 8 is Dilip Kumar. Out of these witnesses, P.Ws. 1, 4 and 6 are seizure list witnesses. P. W. 3 is a formal witness whereas P.W. 5 has been declared hostile. In this case the informant and the purchaser of cement Amirilal have not been examined.