RAM BALI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) - This revision ha been preferred by revisionist Ram Saran against the judgment and order dated 9.1.87 passed by Addl. Sessions Judge, Fatehpur in Criminal Appeal No. 69 of 1987 dismissing the appeal of the revisionist and upholding the order of conviction and sentence passed by Special Judicial Magistrate, (Economic Offences), Fatehpur dated 9.4.1987 in Criminal Case No. 687 of 1986 convicting and sentencing the revisionist under Sec. 7 (i) read with Sec. 16 (1)(A) (i) of the prevention of Food Adulteration act, 1954 (hereinafter referred as the Act) to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000.00 and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) Heard Sri R.B. Sahai, learned a counsel of the revisionist and the learned A.G.A. appearing for the State.

(3.) I have gone through the judgment and orders passed by the learned Sessions Judge, Fatehpur and the learned Judicial Magistrate, Fatehpur. The revisionist was found selling mustard oil. The prosecution has examined P.W. 1 Food Inspector, P.W. 2, P.W. 3 and P.W. 4 Food Clerk. Exhibit Ka-1 is the purchase receipt of the sample, Exhibit Ka-2 is the report and Ext. Ka. 3 is the report of the Public Analyst. Also perused Ext. Ka. 4, Ka. 5, and Ka. 6.