UMEDMAL LALTA PRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals have been pressed by the counsel for the appellant on the question of sentence only. Having regard to the very marginal nature of the adulteration found by the Public Analyst. We think there is sufficient room for reduction in the sentence of the appellants. In peculiar facts and circumstances of these cases, therefore, while upholding the conviction, we reduce the sentence of both the appellants to the period already served maintaining the fine imposed by the trial Court. With this modification, the appeals are dismissed.