GURUDDIN RAMSAMUJ JAYSWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant is original accused, he was convicted for offence under section 2(1)(a), 7(1) and 16(1) of Prevention of Food Adulteration Act (for short P.F.A. Act) by the Chief Judicial Magistrate, Dahod, by order dated 07/12/2005. Thereafter, the applicant/accused carried the said order in appeal and learned Additional Sessions Judge, Dahod by his order dated 28/02/2006 in criminal appeal no. 1/2006 was pleased to dismiss the appeal and had upheld the order of the learned J.M.F.C. Court. The operative order of the learned Additional Sessions Judge reads as under :

(2.) LEARNED Chief Judicial Magistrate had imposed sentence of one year simple imprisonment and has ordered to pay fine of Rs. 5000/(Five Thousand Only) sentence in default ­ three months Simple Imprisonment.

(3.) THE Short facts are thus: