REGENT COMPUTRONICS PVT. LTD.

SHAYAM LAL Appellant

V/S

STATE Respondents

Referred Judgements :-

BRAHM DASS V. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
VIR SINGH CHAUHAN VS. STATE REPORTED IN [REFERRED TO]
SRI KRISHAN GOPAL SHARMA AND ANOTHER V. GOVT. OF NCT OF DELHI [REFERRED TO]
RAJESH KUMAR VS. STATE REPORTED IN [REFERRED TO]
ASHOK KUMAR VS. STATE REPORTED IN [REFERRED TO]
MANOHAR LAL VS. STATE (DELHI ADMINISTRATION) REPORTED IN [REFERRED TO]
RAM SHANKAR VS. STATE [REFERRED TO]
RAJESH KUMAR VS. STATE [REFERRED TO]
SITA RAM VS. STATE REPORTED IN [REFERRED TO]
RAM SHANKAR V. STATE [REFERRED TO]
NAND LAL V.STATE OF UTTARAKHAND AND ANR [REFERRED TO]
BRIJ BHUSHAN V. STATE (THROUGH PFA DEPARTMENT) [REFERRED TO]
NAND LAL V. STATE OF UTTARAKHAND AND ANOTHER [REFERRED TO]
HARIPADA DAS VS. STATE OF WEST BENGAL [REFERRED TO]
VIR SINGH CHAUHAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) PRESENT criminal revision petition has been filed challenging the order dated 02nd June, 2010 passed by the Additional Sessions Judge ('ASJ') confirming the order of conviction and sentence passed by the Metropolitan Magistrate ('MM') convicting the petitioner under Section 16(1)(c) of the Prevention of Food Adulteration Act read with Sections 353/186 IPC.

(2.) IT is pertinent to mention that the MM had sentenced the petitioner to six months rigorous imprisonment.

(3.) MR . O.P. Saxena, learned counsel for the petitioner states that he has instructions not to challenge the conviction order but only to challenge the order on sentence.

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SHAYAM LAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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