PREM RAJ Vs. STATE AND ANOTHER

JUDGEMENT

(1.) The petitioner, Prem Raj, was convicted for offence punishable under Sec. 7 read with Sec. 16 of the Prevention of Food Adulteration Act, 1954 and has been sentenced to undergo R.I. for six months and to pay a fine of Rs. 1000.00, in default of payment of fine to undergo further R.I. for six months for selling adulterated Cow's milk and has also been convicted for having sold milk without being in possession of the licence and fined Rs. 1000.00, in default of payment of fine to undergo R.I. for six months, by judgment of Shri J.D. Kapoor, Metropolitan Magistrate, Delhi dated Feb. 24, 1976.

(2.) The petitioner went up in appeal to the court of Sessions against his conviction and sentence. The appeal came up for hearing before Shri P.K. Bahri, Additional Sessions Judge. Before the learned Additional Sessions Judge, it is noted in the judgment, the petitioner did not challenge the conviction. The learned Additional Sessions Judge, however, went into the question of conviction and upheld the conviction as well as the sentence.

(3.) The present Revision Petition has, again, been filed against the conviction and sentence, so upheld by the lower appellate court.