RAMESH CHAND GOYAL Vs. STATE

JUDGEMENT

(1.) This revision petition is directed against a judgment of conviction and sentence dated 20.1.2001 passed by Sh. H.S. Sharma, ASJ, Delhi whereby and whereunder, an appeal preferred by the petitioner herein from a judgment of conviction dated 24.4.1992 by the Metropolitan Magistrate under Section 16(l)(c) of the Prevention of Food Adulteration Act (the Act) sentencing the petitioner to undergo RI for one year and to pay a fine of Rs. 5,000/- was dismissed.

(2.) The case has a chequered history. Petitioner herein, used to run a grocery shop under the name and style of Goyal Provision Store in Janakpuri Market, New Delhi.

(3.) On 29th April, 1988 at 4 p.m. allegedly one R.K. Ahuja, Food Inspector, visited the said shop and allegedly upon disclosing his identity expressed his intention to take sample of black pepper whole. According to the prosecution case, the petitioner moved the packets of black pepper and ran away therewith and did not turn up thereafter. In the said circumstances, a complaint was filed in the Court purported to be on the ground that the petitioner has committed an offence under Section 14(1 )(c) of the Act.