TUNTUN KUMAR ALIAS KUNWAR SON OF ANANDI KUMAR R/OVILL SONBARSA P S BIHPUR DISTRICT-BHAGALPUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner- appellant and learned counsel for the State.

(2.) THIS criminal appeal is filed against the Judgment and order dated 30th June, 1999 passed by the Special Judge, Bhagalpur in connection with G.R. No. 1488 of 1995 arising out of Kotwali P.S. Case No. 362 of 1995 whereby and whereunder the appellant has been convicted under Section 7 of the Essential Commodities Act and sentenced to undergo R.I. for 6 months.

(3.) ACCORDINGLY, the bail bond of appellant is cancelled and he is directed to surrender before the Court below to serve the punishment. Trial Court is directed to take proper initiation for petitioner- appellant's arrest for the purpose of serving rest of the sentence.