STATE Vs. VIJENDRA

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal against the judgment and order dated July 20, 1990 passed by the Civil Judge & Upper Chief Judicial Magistrate, Dausa in Criminal Case No. 108/86 by which he acquitted the accused -respondent for the offence under Sec. 3/7 of Essential Commodities Act. The necessary facts giving rise to this appeal in short are as follows: - -

(2.) That Subhash Shrivastava (PW -1) Enforcement Inspector, Lalsot on December 17, 1977 inspected the Firm Lalsot, Agro Service Centre. On inspection he found that there is no price and stock list on the firm, which is the violation of Rule 3 of Price and Stock Exhibition Order 1977. The customers were not given the bills by the firm which is the violation of Rule 5(3). This firm has charged rupees 88 of khad Katta inspite of actual price Rs. 82 which is the violation of Rule 5(2).

(3.) The aforesaid acts of the ace used -respondent are punishable under Sec. 3/7 of the Essential Commodities Act. On the basis of these facts the complaint was lodged against the accused -respondent before the Civil Judge & Upper Chief Judicial Magistrate, Dausa under Sec. 3/7 of the Essential Commodities Act. The learned Civil Judge & Upper Chief Judicial Magistrate, Dausa framed the charges under Sec. 3/7 of the Essential Commodities Act.