GOPAL KISHAN SHARMA, J. - (1.) THIS revision petition is directed against the judgment of Sessions Judge, Jhunjunu, dated 8 -5 -1978 upholding the conviction of the petitioner under Section 3/7 Essential Commodities Act.
(2.) THE petitioner was prosecuted for the offence under Section 3/7 Essential Commodities Act in the court of Chief Judicial Magistrate, Jhunjhunu, who after trial, found the petitioner guilty of the offence for contravention of the Rajasthan Cattle Fodder (Sale of Stock and Prohibition of Export) Order, 1969 and sentenced him to one year's rigorous imprisonment and a fine of Rs. 2,000/ - in default of payment of fine to further undergo 3 months rigorous imprisonment. An appeal was preferred against this Judgment and the learned Sessions Judge while upholding the conviction, reduced the sentence. He set -aside the substantive sentence and maintained the punishment of fine. Against this order the present revision petition has been preferred.
(3.) AT the time of admission, a notice was issued to the petitioner to show cause why the substantive sentence of imprisonment be not enhanced.;