MAHENDRA SINGH Vs. THE STATE OF U.P.
LAWS(ALL)-1980-9-79
HIGH COURT OF ALLAHABAD
Decided on September 05,1980

MAHENDRA SINGH Appellant
VERSUS
The State of U.P. Respondents

JUDGEMENT

V.K.Khanna, J. - (1.)The applicant was prosecuted under Sec. 7(1)(a)(ii) of the Essential Commodities Act.
(2.)According to the prosecution the Khandsari Inspector alongwith other officials of the department made a surprise inspection of a Khandsari Unit in the Jungle of village Islamnagar, Police Station Nakur and found the applicant working at the unit with a power crusher without licence.
(3.)Before the trial court the prosecution has examined the Khandsari Inspector, Shri S. S. Dubey (P.W. 1) and Shri Ram Dass Verma (P.W. 2) to prove the prosecution case. The trial court found the applicant guilty and sentenced him to three months R.I. and Rs. 1000.00 fine. Feeling aggrieved, the applicant preferred an appeal which has also been dismissed.


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