RAM KISHAN Vs. STATE

JUDGEMENT

(1.) This is a revision petition filed by Ram Krishan against his conviction and sentence under section 7 read with section 16 of the Prevention of Food Adulteration Act for sale of adulterated curd of tonned milk on 25th June, 1973 to Food Inspector S.K. Ahuja for analysis, the sale having been made by one Hari Singh on behalf of the petitioner.

(2.) The trial court convicted and sentenced the petitioner to undergo Rigorous Imprisonment for one year and a fine of Rs. 5,000.00 .

(3.) The petitioner, being aggrieved from the conviction and sentence, went up in appeal before the learned Additional Sessions Judge, who on hearing the appeal, affirmed the conviction but reduced the sentence to six months Rigorous Imprisonment and a fine of Rs. 3000.00 . In default of payment of fine, he was directed to undergo R.I. six months.