G.K. Sharma, J. - (1.)Heard Mr. Walia and the P. P.
(2.)The revision petition is disposed of at the admission stage with the consent of the learned counsel for the parties.
(3.)The petitioner Mahendra Kumar was found guilty of the offence u/s 3/7 of the Essential Commodities Act by the learned Addl. Chief Judicial Magistrate, Jaipur Distt. Jaipur, and as such he was convicted and sentenced to six months R. I. and a fine of Rs. 250.00, in default of payment of fine to further undergo 20 days S. I. Against this judgment, he perferred an appeal before the learned Sessions Judge, Jaipur District, Jaipur, who while dismissing the appeal of the petitioner maintained the conviction, but reduced the sentence to 3 months R. I. and a fine of Rs. 100.00, in default of payment of fine to further undergo 10 days S. I. Against this judgment, the present revision petition has been filed.