MOHINDER SINGH Vs. THE STATE

JUDGEMENT

(1.) This is a revision petition against the order of Shri J.D. Jain, Addl. Sessions Judge, Delhi, dated 20-9-1978 maintaining conviction of the appellant under section 27 of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as "the Act") for stocking or exhibiting for sale or distributing certain drugs without a licence being issued to the petitioner under the said Act.

(2.) After maintaining conviction, the learned Addl. Sessions Judge has merely administered admonition in terms of Sec. 3 of the Probation of Offenders Act and has also awarded Rs. 500.00 as costs to the complainant.

(3.) The admitted facts of this case are that the petitioner's shop at 352, Subhash Road, Gandhi Nagar, Delhi, was raided by the Drugs Inspector on 20-12-1973 and he found that petitioner having kept in stock various allopathic medicines like Terramycin injections, multivitamin drops, tetracycline eye ointment, ferrous sulphate, camphorated opium tincture, l.P. keoline mixture etc. without any licence as required by the provisions of the Act and the rules framed thereunder called the Drugs & Cosmetics Rules, 1945 (hereinafter called the "Rules").