SHEO RAJ Vs. STATE

JUDGEMENT

(1.) Sheo Raj s/o Majlis Singh was convicted under Section 7 read with Sec. 16 of the Prevention of Food Adulteration Act (hereinafter referred to as the Act) for having sold adulterated buffalo milk. He was also convicted under Sec. 7 read with Sec. 16 of the Act for having sold the bufallo milk without a licence by a Metropolitan Magistrate, Delhi on 25th October, 1977. The learned Metropolitan Magistrate sentenced Sheo Raj to R.I. for two years with a fine of Rs. 2000.00 or in default to undergo further R.I. for six months for sale of adulterated milk. He was also sentenced to pay a fine of Rs. 500.00 or in default to undergo S.I. for six months for selling milk without licence vide order dated 28th October, 1977 by the same Metropolitan Magistrate.

(2.) Sheo Raj challenged his conviction and sentenced by way of filing an appeal in the sessions Court. The appeal was disposed of by an Addl. Sessions Judge, Delhi vide judgment dated 6th March 1979 upholding the conviction. However, the substantive sentence was reduced from two years to one year.

(3.) Still not being satisfied Sheo Raj has filed this revision petition.