VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 7. of the Essential Commodities Act and sentenced to RI for six months and a fine of Rs. 500/ - by the Special Judge, E.C. Act, Gaya in G.R. Case No. 1579 of 1990 (Tr. No. 81 of 1994) by a judgment dated 07.10.1994.

(2.) THE case of the prosecution is that on 12.06.1990 Senior Marketing Office, Sherghati inspected the line hotel of the appellant and found 15 quintals of steam coal lying there which was in contravention against the Unification Order.