GYANI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Section 7 of the Essential Commodities Act for having violated the clause of the Bihar Trade Articles (Licenses Unification Order) 1984 and sentenced to one year simple imprisonment by the Special Judge (E.C. Act), Purnea, in Special Case No. 7 of 1992 by a Judgment dated 4.4.1997.

(2.) The case of the prosecution is that the Appellant who was a fair price dealer had failed to account for 770 Litres of Kerosene Oil which he had lifted.

(3.) During trial, the prosecution examined four witnesses out of whom PW-1 is the Supply Inspector who had conducted raid at the premises of the Appellant. PW-2 was also one of the raiding party whereas PW-3 and PW-4 are the seizure witnesses.