BAHORI Vs. STATE

JUDGEMENT

(1.) THIS revision application has been filed by Bahori and five others challenging their conviction under sec. 3/7 of the Essential Commodities Act, 1955, read with clause 3 of the Rajasthan Foodgrains (Restrictions on Border Movement) Order, 1965.

(2.) THE petitioners were arrested while they were transporting gram on the night intervening 28th and 29th March, 1965 at 1. 30 a. m. within the internal border area which falls on the border of U. P. adjoining the Bharatpur District of Rajasthan. Bags containing foodgrain and the camel on which they were being transported were seized by the police officers and the petitioners were challenged in the court of the Additional District Magistrate, Bharatpur, who by his judgment dated 17th December, 1965, found the petitioner guilty of contravening the provisions of the Essential Commodities Act read with clause 3 of the Rajasthan Foodgrains (Restrictions on Border Movement) Order, 1965, and sentenced each one of them to seven days' rigorous imprisonment and a fine of Rs. 400/- or in default further undergo four days' rigorous imprisonment. THE petitioners went to the court of Sessions in revision challenging this judgment of the Additional District Magistrate, but the learned Judge dismissed their petition vide his judgment dated 10th June, 1966. It is against these two judgments that the petitioners have preferred this revision application in this Court.