MANTU LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have been convicted u/s.7 of the Essential Commodities Act and whereas appellant nos.1 and 2 have been sentenced to R.I. for one year and appellant nos.3 and 4 have been sentenced to two years by a judgment dated 6.2.1996 passed by the Special Judge (E.C. Act)-cum-1st Additional Sessions Judge, Katihar in G.R. case No.2168 of 1990 T.R. No.15 of 1996.

(2.) The case of the prosecution according to the informant is that on 16.10.1990 the appellant nos.1 and 2 were found selling kerosene oil from one tin each, whereas appellant nos.3 and 4 were found selling kerosene oil from a drum.

(3.) During trial, the prosecution has examined four witnesses. Out of whom, P.W.1 is the Supply Inspector, whereas P.W.2 is the Block Supply Officer and P.W.3 is also the Supply Inspector, whereas P.W.4 is the Inspector of Manihari Police Station.