SURMDER KUMAR Vs. STATE

JUDGEMENT

(1.) JUDGMENT .-

(2.) THE petitioner was tried alongwith three others for having allegedly committed the offence under section 7 read with section 16 of the Prevention of Food Adulteration Act, hereafter called "the Act" While aceused Nos. 2, 3 and 4 were acquitted the petitioner .was convicted under the afore mentioned provisions and sentenced to 9 months rigorous imprisonment and a fine of Rs. 3000.00 in default of payment whereof he was to further undergo rigorous imprisonment for a period of five months. Against his conviction in terms of the order passed by the Judicial Magistrate 1st Class, Delhi on the 16th of February, 1971, the petitioner went up in appeal. Before the Appellate Court on the 4th of May, 1972, the petitioner being personally preseat he made the following statement which was taken down on the record and signed :-