SITA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Revision petition No. 347 of 1976 is directed against the learned Addl. Sessions Judge, Sikar dated 27th May, 1976, whereby the accused-petitioner has been convicted and sentenced under Sec. 3/7 of the Essential Commodities Act, 1955, read with Clause (4) of the Rajasthan Foodgrains (Prevention of Hoarding) order, 1973, to pay a fine of Rs. 1,000.00 and in default of payment of fine to simple imprisonment for two months.

(2.) Criminal Revision No. 316 of 1976 is directed against the judgment of the learned Addl. Sessions Judge, Sikar dated 25th May, 1975, whereby the accused-petitioner has been convicted and sentenced under Sec. 3/7 of the Essential Commodities Act read with clause 4 of the Rajasthan Foodgrains (Prevention of Hoarding) Order, 1973. and sentenced to pay a fine of Rs. 1,000.00 and in default of payment of fine to simple imprisonment for two months.

(3.) Criminal Revision No. 317 of 1976 is directed against the judgment of the learned Addl. Sessions Judge dated 27th May, 1976, whereby the accused-petitioner has been convicted and sentenced under section 3/7 of the Essential Commodities Act, 1955 read with Clause 4 of the Rajasthan Foodgrains (Prevention of Hoarding) Order, 1973, to pay a fine of Rs. 1,000.00 and in default of payment of fine to undergo simple imprisonment for two months.