LAXMINARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision is directed against the Judgment of the learned Additional Sessions Judge, Udaipur dated 18/1/1980 whereby he has maintained the conviction of the accused petitioner under sections 3/1 of the Essential Commodities Act (for short Tthe Act) and has reduced the sentence from three months rigorous imprisonment together with a fine of Rs. 100.00 and In default, to undergo one month's rigorous imprisonment and a fine of Rs. 100.00 and in default to undergo one months rigorous imprisonment.

(2.) The facts necessary to be noticed for the disposal of this revision briefly stated are: that the Enforcement Officer, Rajsam and Shri Jagdish Chandra checked the sugar stock of Gram Sewa Sahakari Samtti, Badarda of which the accused-petitioner was the manager and it was found that the sugar was short by 31 kilos and 500 gms. After Investigation, the case against the accused- petitioner was challaned in the learned lower court and where he was convicted and sentenced as aforesaid. On appeal, the conviction was maintained but the sentence was reduced as mentioned above. Hence this revision.

(3.) I have heard Mr. R.N. Mathur, learned counsel for the accused-petitioner and Mr. B.C. Bhansali, learned Public Prosecutor for State. I have carefully gone through the record of the case.