ROOP CHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred by revisionist Roop Chand against the judgment and order dated 25.11.1987 passed by District and Sessions Judge, Muzaffarnagar in Criminal Appeal No. 51 of 1987 dismissing the appeal of the revisionist and upholding the order of conviction and sentence passed by Judicial Magistrate II, Muzaffarnagar dated 14.5.1987 in Criminal Case No. 3730 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 fine of Rs. 1000.00 and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) Heard Sri A.R. Dube, learned 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, Muzaffarnagar and the learned Judicial Magistrate, Muzaffarnagar. The revisionist was found selling turmeric whole. The prosecution has examined P.W. 1 Food Inspector, P.W. 2 Mool Chandra Garg, Food Clerk, Exhibit Ka-1 is the notice, Ex- hibit Ka-2 is the Label and Ext. Ka. 3 is the copy of memorandum, Ext. 4 is report of the Public Analyst. Also perused Ext. Ka. 5, Ka. 6,7,8,9 and Ext. Ka. 10.