HARJEET SINGH Vs. STATE

JUDGEMENT

(1.) This revision petition is directed against the order of the learned Additional Sessions Judge, Delhi passed in Criminal Appeal No. 45 of 1980.

(2.) The petitioner was convicted for an offence punishable under Section 7 read with Section 16 of the Prevention of Food and Adulteration Act, 1954 and was sentenced to four months' R.I. and to pay a fine of Rs.2,000.00 and in default of payment of fine to undergo further R.I. of three months' by the learned Metropolitan Magistrate.

(3.) The petitioner aggrieved by the order of the learned Additional Sessions Judge preferred this revision petition. Brief facts necessary to dispose of this petition are recapitulated as under: