REGENT COMPUTRONICS PVT. LTD.

DELHI ADMINISTRATION Appellant

V/S

HARI CHAND Respondents

Referred Judgements :-

SHEO SWARUP VS. KING EMPEROR [REFERRED TO]
TULSIRAM KANU VS. STATE [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
STATE OF RAJASTHAN VS. NARESH ALIAS RAM NARESH [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
ANWAR ALI AND ANOTHER VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
JAFARUDHEEN VS. STATE OF KERALA [REFERRED TO]
RAVI SHARMA VS. STATE(GOVERNMENT OF N.C.T. OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed against the final order and judgement dtd. 1/7/2008 passed by learned ASJ, Patiala House Courts, New Delhi in Criminal Appeal No. 08/2003 under Ss. 7/16 of the Prevention of Food Adulteration Act, 1954.

(2.) The facts, as noted by the Sessions Court, are as under:-

(3.) Notice under Sec. 251 Cr.P.C for the commission of offence punishable under Sec. 16(1) read with Ss. 7/16 of the PFA Act was given to the respondent, to which he pleaded not guilty and claimed trial.

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DELHI ADMINISTRATION Vs. HARI CHAND

Referred Judgements :-

JUDGEMENT

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