SUBODH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant has been convicted under section 7 of the Essential Commodities Act and has been sentenced to undergo rigorous imprisonment for six months.

(2.) THE prosecution case, in brief, is that on 11.1.1990 at about

(3.) THE prosecution in order to prove its case has examined altogether four witnesses. P.W.1 is Abdul Khalique. P.W. 2 is Md. Ayub Ansari. P.W. 3 is Biltu Rai. P.W, 4, Nagendra Prasad Singh is the I.O. and informant of this case.