AMIN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted u/s. 7 and 8 of the Essential Commodities Act and sentenced to R.I. for six months under each count by a judgment dated 22.11.1994 passed by the 2nd Additional Sessions Judge-cum-Special Judge, Saharsa in Special case No.3 of 1990.

(2.) THE case of the prosecution is that on the date of occurrence the appellant no.1 was said to be carrying two drums of kerosene oil, one drum of diesel on his bullock cart and it was suspected that the same was being taken to the opposite direction for purpose of black marketing. The appellant no.2 happens to be licence dealer of kerosene oil.