RATANLAL Vs. STATE

JUDGEMENT

(1.) HEARD the parties.

(2.) THE accused-applicant stands convicted under Section 7 of Central Act XXIV of 1946 and sentenced to pay a fine of Re. 100.

(3.) THE accused-applicant is the Honorary Secretary of the Ganesh Cooperative Urban Bank Ltd. to which a licence had been issued to sell controlled foodgrains. The shop was checked by the Rationing Department on 15. 9. 1949 and the stock was found short. He was accordingly prosecuted and convicted for not maintaining correctly the Stock Register and the Sales Register.