STATE OF RAJASTHAN Vs. RAMCHANDRA

JUDGEMENT

(1.) The State has preferred this appeal against the judgment dated 24th May, 1983, passed by the C.J.M., Jaopur City, Jaipur, by which, he acquitted the respondents of the charge under Section 3/7 of theEssential Commodities Act.

(2.) According to the prosecution story, a report was submitted on 14th Dec., 1972, to Superintendent of Police, Jaipur City, who forwarded it to Police Station Manak Chowk. Therein, it was alleged that on 26th Oct. 1972, the shop of Mis. Lalchand-Bodhamal was inspected in presence of Ramchandra and Vasumal, and at the time of inspection 1.10 quintals of wheat was found less according to the StockRegister and 66 slips of ration-cards were found at the shop. Irregular entries were found in the Stock-Register about the wheat and sugar.

(3.) After usual investigation, a challan was submitted under Sections 467 & 468 of the Indian Penal Code under Section 3/7 of the Essential Commodities Act ("the Act). The learned lower court did not find the accused persons guilty and acquitted them.