SHANTILAL VELJI RAJGOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Nalin K. Thakkar for the petitioner and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent State of Gujarat, at length.

(2.) PERUSED the Record and Proceedings.

(3.) THE petitioner is the original accused in Criminal Case No.796 of 1991, wherein, by the judgment and order dated 30.11.1995, the Court of the Judicial Magistrate First Class, Kachchh at Mandvi, has convicted the petitioner under Section 255(2) of the Criminal Procedure Code for the offence under Sections 2(ia)(m), 7(i), and 7(v) read with Section 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act). The conviction is of simple imprisonment for three months with a fine of Rs.500/, and in default of payment of fine, further simple imprisonment for one month.