PUNA SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under section 7 of the Essential Commodities Act and sentenced him to undergo simple imprisonment for two months and to pay a fine of Rs. 2000/ - and in default of fine further to undergo one monthe more by the Special Judge, Nalanda at Biharsharif in Noorsarai P.S. Case No.98 of 1900 by a Judgment dated 5.7.1994.

(2.) THE case of the prosecution is that the appellant was sitting on the truck along with co -accused Raja Paswan loaded with some straw under which 40 bags of maize was concealed and carried without any valid license.

(3.) THE defence of the appellant was that the entire allegations were false and, in fact, the appellant did not claim ownership of the seized articles and raiding party wrongly asked them to explain the absence of license with regard to the articles.