BHANWARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The revision is against the judgment dated 7.5.1976. by the Additional Sessions Judge, Sirohi affirming the conviction of the accused-petitioner under section 307 of the Essential Commodities Act, 1955 for contravening the provisions of the Rajasthan (Display of Stock and Price of the Essential Commodities) Order, 1966.

(2.) The facts which are not in dispute before me are these : That Shri Gopal Mohan Mathur, Enforcement Officer, Sirohi inspected the godown of M/s. Chunnilal Jorawarmal, Sirohi on 15.7.74 in village Goeli and found 1896 half-bar 501 brand soap and 2273 cakes of Bonus soap there. On the same day the shop of accused-petitioner at Sirohi was inspected and it was found that the Stock which was kept in Goeli godown was not displayed by the shop-keeper at his place of business in Sirohi.

(3.) It was argued by the learned counsel for the accused-petitioner that it was not obligatory on the part of the accused-petitioner to display the stock position of the goods which were lying in the godown at village Goeli at his shop in Sirohi. The accused-petitioner was required to display his stock position of the goods which were contained or kept at his business premises i. e. the shop at Sirohi only.