SHANKER SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted u/s.7 of the Essential Commodities Act read with Clause 10 of the Bihar Trade Articles (Licence Unification) Order, 1984 and sentenced to R.I. for ten months by a judgment dated 22.11.1994 passed by the Special Judge, E.C. Act, Begusarai in Bakhri P.S. case No.19 of 1989.

(2.) THE case of the prosecution is that the appellant was running a fair price shop in village Bakhri and when the informant went to purchase kerosene oil and sugar from his shop he was told that there is no stock of the same, but soon thereafter he saw two bags of sugar being taken to the shop of Md. Seraj and Israil. Earlier one tin of kerosene oil had been seized by the informant and was given to the Marketing Officer and no action was taken on the same.