ROSHAN LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The revisionist Roshan Lal has been convicted by Mohammad Farooq, IX Additional Munsif Magistrate, Bareilly under Sec. 7/16 of the Prevention of Food Adulteration Act and sentence of 6 months R. I. and a fine of Rs. 1000.00 has been awarded and six months further R. I. has been awarded in default of payment of fine.

(2.) The revisionist, Roshan Lal, preferred an appeal, which was dismissed by Sri O. P. Saxena, the then Civil & Sessions Judge, Bareilly, maintaining the conviction and the sentence.

(3.) Two grounds have been urged during the arguments in revision before this court. The first ground urged is that neither there was any public witness when the sample was taken, nor any independent witness has been produced.