ATAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Pt. P.N. Mishra, learned Senior Counsel appearing for the revisionist on the point of sentence only and the learned A.G.A. and perused the record.

(2.) The learned counsel contended that the revisionist has been convicted under Sec. 7/16 of the Prevention of Food Adulteration Act by the Trial Court on 8.9.1986 in Case No. 1013 of 1985 State Vs. Atar Singh . He preferred an appeal against this conviction, which was also dismissed on 7.1.1987 vide Criminal Appeal No. 48 of 1986. Against these two judgments and orders, he has preferred the present revision and the learned counsel has also pressed this revision on the point of sentence only.

(3.) The revision has also been admitted by this Court on 21.1.1987 on the point of sentence only. Since the revision has been admitted only on the point of sentence so the detailed facts of this case do not require to be scrutinized.