KAMLESHBHAI GOPALDAS SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. A. Y. Kogje waives service of notice of rule on behalf of the respondent State. In the facts and circumstances of the case, this matter is taken up for hearing.

(2.) HEARD the learned advocate Mr. H. N. Joshi for M/s. Thakkar association appearing on behalf of the petitioner and learned A. P. P. Mr. Kogje appearing on behalf of the respondent State.

(3.) THE petitioner has, in this revision, challenged the order dated 31. 8. 2006 passed by learned Additional Sessions Judge, Dahod in Criminal appeal No. 58 of 2004 [old No. 13 of 2003] confirming the judgment and order dated 27th March 2003 passed by the learned Judicial Magistrate, first Class, Limkheda in Criminal Case No. 327 of 1993 convicting the petitioner for the offences punishable under Sections 2 (1) (A) (A) (M), 2 (9) (D), 7 (1) (2) (3) (5) read with Section 16 (1) of the Prevention of Food adulteration Act, 1954 and Rule 50 of the Prevention of Food Adulteratibn rules, 1955 and sentencing the petitioner to undergo simple imprisonment of six months and fine of Rs. 1,000/-, and in default thereof, to undergo simple imprisonment of one month.