RAJENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Rajendra has filed this revision application against the judgment and order dated 13-2-1981 passed by the Vth Additional Sessions Judge, Muzaffarnagar, dismissing his appeal and confirming his conviction under Sec. 7/16 of the Prevention of Food Adulteration Act and the sentence of three months R.I. and a fine of Rs. 500.00.

(2.) Briefly stated the prosecution case was that on 19-9-1980 at about 1-3J p.m. M 3. Tomar Food Inspector P.H.C. Jansath visited a shop situated in village Tisang, P.S. Jansath where Khoya was being manufactured. He found the revisionist sitting on a cot and asked Him to show the licence for manufacturing and sale of Khoya which the failed to produce.

(3.) Notice was given to him and after expiry of its period sanction to prosecute him was obtained and a complaint was filed.