LAWS(ALL)-2000-4-51

SAUDAN SINGH Vs. STATE OF U P

Decided On April 06, 2000
SAUDAN SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) B. K. Rathi, J. This is a revision under Sections 397/401 Cr. P. C. against the order dated 23-1-84 passed by Sri R. S. Agarwal, Sessions Judge, Mathura in Criminal Appeal No. 27 of 1983 Saudan v. State.

(2.) I have heard Sri Rajul Bhargava, learned counsel for the revisionist and the A. G. A.

(3.) IT is contended by the learned coun sel for the revisionist that there is no compliance of Sections 13 (2) and 10 (7) RF. A. Act and the conviction is bad in law. Proper statement under Section 313 Cr. P. C. was not recorded. I have considered the argu ments. In this case even the record has not yet been summoned and the revision is pending since the year 1984. If the record is summoned, it will cause further delay for one or two years in the disposal of the revision. The sample was taken about 20 years before and the conviction was recorded in the year 1983. The judgment shows that the milk was found deficient by 33% in fat contents and 4% of milk fatty solids. Therefore, it appear that the water was added in the milk, but it was not in jurious to health.