C.A.VICTOR Vs. FOOD INSPECTOR

JUDGEMENT

(1.) The revision petitioner is the accused in CC No.84/1992 on the file of the Judicial First Class Magistrate Court-I, Aluva. The 1st respondent filed a complaint before the learned magistrate alleging offences punishable under Sections 2(ia)(a)(b)(c)(j)

(2.) By judgment dated 09.08.1996, the learned magistrate convicted and sentenced the accused as follows;

(3.) Challenging the conviction and sentence, the accused preferred Crl. Appeal No.279/1996 before the Sessions Court, Ernakulam. The same was made over to the Additional Sessions Judge, North Paravur, wherein the case was renumbered as Crl.Appeal No.39/1996. By the judgment dated 11.07.2001, the learned Additional Sessions Judge dismissed the appeal confirming the conviction and sentence imposed by the learned magistrate. Feeling aggrieved, the accused is before this Court in revision.