MEHTAB AHMED Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7/16 (l)(a)(ii) of Prevention of Food Adulteration Act by Munsif Magistrate, Amroha and sentenced to six months' Rigorous Imprisonment and a fine of Rs. 1000.00. In default of payment of fine, he has to undergo three months' rigorous imprisonment.

(2.) His conviction and sentence have been maintained in appeal by the Sessions Judge, Moradabad, hence this revision.

(3.) I have heard the counsel for the applicant and have also perused the Impugned order and the record of the case.