RAMESH PANJIYAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred against the judgment of conviction and sentence order dated 06.01.2001 passed by Sri Devi Dayal Prasad, Special Judge, Darbhanga in Trial No. 68 of 2001/G.R. No. 2509 of 1996 by which and whereunder he convicted the appellant for the offence under Section 7 of Essential Commodities Act and sentenced him to undergo rigorous imprisonment for six months for the above stated offence.

(3.) ON the basis of aforesaid written report, Ghanshyampur P.S. Case No. 148 of 1996 for the offence punishable under Section 7 of Essential Commodities Act was registered against the appellant. The matter was investigated and after investigation, police submitted charge sheet.