Joymalya Bagchi, J. - (1.) Mr. Pawan Kumar Gupta, learned Advocate, is requested to appear in this matter as amicus curiae as nobody appears on behalf of the appellant.
(2.) Mrs. Anasuya Sinha, learned Advocate, who ordinarily appears on behalf of the State, is present in Court and is requested to appear in this matter.
(3.) Appeal is directed against judgement and order dated 25.4.1990 passed by learned Judge, Special Court under Essential Commodities Act, Murshidabad in E.C. Case No.138 of 1987 (T.R. No.16 of 1988) convicting the appellant for commission of offence punishable under Section 7(i)(a)(ii) of the Essential Commodities Act for violation of paragraph 3(2) of the West Bengal Declaration of Stocks and Prices of E. C. Order, 1977 (hereinafter referred to as the Order of 1977) and under Sections 6(2)(a)(d) and 8 of the West Bengal Anti Profiteering Act, 1958 and sentencing him to suffer rigorous imprisonment for four months and to pay a fine of Rs.1,000/-, in default to suffer rigorous imprisonment for three months.;