BHAGWANDASS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this revision petition against the judgment of the Sessions Judge, Balotra dated 18th of Oct., 1976 by which the appeal of the petitioner was dismissed and his conviction and sentence under Sec. 3/7 of the Essential Commodities Act were maintained. The prosecution case was as follows:-

(2.) On 23.9.1974 at about 1.10 p. m. Satyanarayan Calla, Enforcement Officer, Barmer inspected the shop of the petitioner namely M/s. Bhagwan Dass & Brother at Barmer and found that the board displaying the price list was not in conformity with prescribed form to be made under the Rajasthan (Display of Prices of Essential Commodities) Order, 1966.

(3.) It was argued by the learned counsel for the petitioner that the petitioner committed no offence because he duly displayed the prices list substantially in the prescribed form. The learned Public Prosecutor argued that the Petitioner was at least technically of the offence because the price list displayed by the petitioner was not strictly in accordance with the prescribed form. I have considered the rival contentions. To appreciate them it will be useful to reproduce the prescribed form:- <FRM>JUDGEMENT_51_LAWS(RAJ)7_19791.html</FRM>