RAMA NAND MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This Appeal has been filed against the judgment dated 10.2.1994 passed by the Special Judge-cum-1st Additional District and Sessions Judge, Araria, in Special Case No. 69 of 1986 by which he has convicted the Appellants under Section 7 of the Essential Commodities Act.

(3.) The case of the prosecution is that Dafadar (PW-2) found a Bullock Cart going towards Nepal at about 9.00 P.M. on 1.12.1986 on which eight mounds of paddy in six bags and on another Cart, five mounds of paddy in nine plastic bags were loaded. The Appellants were allegedly identified while fleeing away leaving the Bullock Carts. It was suspected by the Informant that the Bullock Cart was being taken to Nepal for purposes of black-marketing.