RAM SHANKER Vs. STATE

JUDGEMENT

(1.) Petitioner was convicted under Section 16(1)(1A) read with Section 7 of Prevention of Food Adulteration Act, 1954 (for short hereinafter referred to as ?PFA Act?) and sentenced to undergo simple imprisonment for fifteen months and to pay fine of Rs. 3,000/-; in default of payment of fine, to further undergo simple imprisonment for one month.

(2.) Aggrieved by the order of learned Metropolitan Magistrate, Petitioner filed an appeal bearing before learned Additional Sessions Judge, Delhi which was dismissed on 8th May, 2001. Conviction was maintained however, sentence was reduced to simple imprisonment for nine months.

(3.) Having failed before learned trial court and appellate court, petitioner has approached this Court by filing present revision petition under Section 397/482 Cr. P. C. praying therein that his conviction be set aside and he be set free.