KISHORBHAI BABUBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. M.B. Parikh, learned advocate for the applicant and Mr. K.P. Rawal, learned Additional Public Prosecutor for the respondent - State.

(2.) The present Criminal Revision Application has been preferred by the applicant original accused under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code" for short). The applicant has challenged the judgment and order dated 20.12.2002 passed by the learned Chief Judicial Magistrate, Amreli convicting him rigorous imprisonment for six months for the offence punishable under Section 7 (1) read with Section 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred as the "Act" for short) and fine of Rs.1,000/- and in default thereof to undergo for a further period of one month simple imprisonment and the judgment and order dated 24.02.2006 passed by Additional Sessions Judge, Amreli in Criminal Appeal No.2 of 2003, confirming the the judgment and order passed by the Chief Judicial Magistrate, Amreli.

(3.) Mr. M.B. Parikh, learned advocate for the applicant, has firstly taken this Court through the evidence led by the prosecution and through the judgments passed by the Lower Courts.