ABHAI KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 7-8-1986, passed by the IVth Additional Sessions Judge, Agra in criminal appeal No. 148 of 1984. By the impugned judgment and order conviction and sentence of the revisionist passed in Criminal Case No. 1060 of 1981 on 30-6-1984 has been upheld. The revisionist was sentenced to one year rigorous imprisonment and to fine of Rs. 1000.00 and in default of payment of fine to undergo further simple imprisonment for six months.

(2.) Sri R. N. Sharma, learned counsel for the revisionist and the learned A. G. A. for the State have been heard.

(3.) On 6-9-1978 the revisionist was found selling mustard oil at his shop. The sample was purchased by the Food Inspector, Sri B. P. Kulshrestha. The mustered oil was found adulterated. On the request of the revisionist-accused one phial of sample was sent to the Central Food Laboratory which also found it adulterated.