STATE OF RAJASTHAN Vs. MOHANLAL

JUDGEMENT

(1.) The State has filed this appeal against the acquittal of the accused-respondent recorded by the learned Special Judge, Essential Commodities Act, Jalore in Criminal Misc. Case No. 17/1986 dated 21.7.1987.

(2.) I have heard learned Public Prosecutor and learned counsel for the accused-respondents.

(3.) Learned counsel for the State has submitted that the trial Court has committed illegality while acquitting the accused on account of the provisions of Cattle Fodder Act, which was in existence at the relevant time, and subsequently it became a dead law. According to the learned Public Prosecutor, at that time when violation was made, the Act was in force, therefore, the learned trial Court should have convicted the accused, when it found violation of Order, 1985, by which it was prohibited that Fodder and other things having been prohibited under the Order were not required to be taken out from the Rajasthan.