AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 93 words
Byers, J.—As the price of copra has not been controlled by the Government under Rule 81 (b) of the Defence of India Rules, the conviction of the accused in Calendar Case No. 56 of 1942 on the file of the Sub-Divisional Magistrate, Adoni, for an offence under Rule 81 (4) for selling copra at a price exceeding that fixed by the local Prices Advisory Committee is illegal. The reference made by the learned District Magistrate is accepted, the conviction is set aside and the accused acquitted. The fine is ordered to be refunded.