RAM AUTAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is directed against the order dated 17.9.84 passed by Sessions Judge, Farrukhabad dismissing the appeal preferred against the judgment and order dated 20.5.83 passed by V Judicial Magistrate, Farrukhabad convicting the revisionist to six months imprisonment and to fine of Rs. 1000.00.

(2.) The learned counsel for the revisionist has pressed this revision on the question of sentence only.

(3.) Considering the fact that the alleged adulteration was made 19 years before and the facts and circumstances of the case I find it fit case that the sentence of rigorous imprisonment may be altered to the sentence of imprisonment already undergone and to fine.