RAM CHARAN Vs. REX

JUDGEMENT

(1.) Nathu Ram and Ram Charan were convicted under Section 7, U.P. Control of Supplies (Temporary Powers) Act (Act II

(2.) of 1947), read with U.P. Notification No. 65/C.S.-534-1942, dated 11 February 1943 and sentenced to different amounts of fine. Their appeal was dismissed by the Sessions Judge. They have come up in revision.

(2.) The facts leading to their conviction are, that Ram Charan sold a quantity of match boxes at Chirgaon, district Jhansi, on 3 June 1947, to Nathu Ram, who has a shop at Bhander in Gwalior State. After these match-boxes had been loaded in a motor-lorry the police arrested Nathu Ram and lodged a report about the incident.