AYUB ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appeared for the appellant. However, Mr. Pramod Kumar Choudhary, assisted the Court on behalf of the appellant as Amicus Curiae and Mr. A.B. Mahato on behalf of the State.

(2.) THIS Appeal arises out of the judgment dated 21.5.1991 passed in Special Case No. 21 of 1986 convicting the appellant under Sec. 7 of the Essential Commodities Act and awarding him the sentence of rigorous imprisonment of two years.

(3.) THE prosecution examined several consumers attached with the fair price shop of the appellant. Their ration cards have also been exhibited in the case. The learned trial Court on appreciation of the materials on record has correctly found that though wheat was shown to have been supplied in the name of certain ration card holders in the Stock Register but there was no corresponding entries in the ration cards and that except of minor contradictions, the prosecution has been able to prove its case beyond all reasonable doubts.