P RATHINASWAMI Vs. STATE

JUDGEMENT

(1.) THE petitioner herein, was convicted by the Sub-Divisonal Judicial Magistrate, Thanjavur in C.C. No. 657 of 1978 for an offence under Sections 7(1) and 16(1)(a)(i) read with Section 2(ia) and (j) of the the Prevention of Food Adulteration Act, hereinafter referred to as the 'Act' and was sentenced thereunder to suffer rigorous imprisonment for one year and to pay a fine of Rs. 2, 000/- in default to undergo rigorous imprisonment for six months. Against the said conviction and sentence an appeal was preferred by him in C.A. No. 242 of 1978 before the learned Sessions Judge, West Tanjavur Division, Tanjavur and the lower Appellate Court dismissed the appeal confirming the conviction and sentence. Against the dismissal of the appeal the present revision has been preferred by the petitioner-accused.

(2.) THE case, in short, for the prosecution is as follows :-

(3.) THE Courts below have rejected the version of the defence and accepting the prosecution case convicted the petitioner and sentenced him as stated supra.