RAM CHARAN MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted u/s. 7 of the Essential Commodities Act and sentenced to R.I. for six months by a judgment dated 11.8.1994 passed by the Additional District and Sessions Judge-cum-Special Judge under E.C.Act, Saharsa in Special Case No.16 of 1989.

(2.) THE prosecution case is that on 7.6.1989 two drums of kerosene oil kept on a wooden cart was recovered and it was suspected that the same was being taken to Nepal by the appellant for black marketing.