VINODBHAI OMPRAKASH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner having been convicted and sentenced for an offence under Section 16(1)(a)(ii) and Section 7(1) read with Section 2(ia)(j) of the Prevention of Food Adulteration Act, 1954 (for short the PFA Act) in Criminal Case No.343 of 1990 tried by the learned Judicial Magistrate (First Class), Mandvi and confirmed by learned Presiding Officer of Fast Track Court No.8, Surat in Criminal Appeal No.15 of 1993, has invoked the revisional jurisdiction of this Court under Section 397 of the Code of Criminal Procedure (for short Cr.PC) impugning both the judgment and order dated 14/09/1993 and 30/07/2005 respectively.

(2.) BRIEF facts leading to this case are:

(3.) ASSAILING the impugned judgment and order, the learned Counsel Mr.D K Modi appearing for the petitioner convict would while inviting attention of this Court to the evidence on record and the relevant provisions of the PFA Act as well as case law on various points, has raised the following points: