NANU RAM 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 undergo imprisonment till the rising of the Court and to pay a fine of Rs. 600/- or in default of such, to further undergo four months' R. I.

(3.) IT is alleged that the accused-applicant contravened the provisions of Clause 3 (a) of Chief Commissioner's Notification No. R/7, dated 7. 12. 1950, which runs as below: No person shall, on occasion of marriages or funerals make or prepare or cause to be made or prepared or possess food to feed, treat or distribute amongst more than twenty-four persons excluding the members of the family of the host.