THAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This is an application in revision by Than Singh against the judgment and order-dated 5-8-1981 of Sri NC. Jam, X Additional Sessions Judge, Agra, in Criminal Appeal No. 289 of 1980 confirming the conviction and the sentence of the applicant imposed by Judicial Magistrate City If, Agra, under Section 7 read with Section 16 of the Prevention of Food Adulteration Act.

(2.) At the time when this revision came up for hearing the learned counsel for the applicant did not appear and I did not have the pleasure of hearing him. Since; however, the cause list had been revised I heard the learned Assistant Government Advocate and perused the record to decide this revision on merits.

(3.) Before the learned Additional Sessions Judge it was urged that the statement of the Food Inspector was not correctly recorded and an opportunity had not been allowed to the applicant to produce his defence. There is, however, nothing to indicate that the statement of the Food Inspector was not correctly recorded and the applicant himself expressed his inability to produce his defence.