AMAR BAHADUR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned Additional Government Advocate for the State and perused the record.

(2.) Revisionist has filed this revision challenging therein judgment and order dtd. 27/5/2005 passed by Additional Chief Judicial Magistrate, Sultanpur in Criminal Case No. 4423 of 2003 (State Vs. Amar Bahadur Singh) whereby revisionist has been convicted for an offence punishable under Sec. 7/16 of The Prevention of Food Adulteration Act, 1954 and has been sentenced for rigorous imprisonment of six months with a fine of Rs.1,000.00 and judgment and order dtd. 22/8/2007 passed by Additional Sessions Judge, Court No. 2, Sultanpur whereby Criminal Appeal No. 49 of 2005 (Amar Bahadur Singh Vs. State of U.P.) has been dismissed.

(3.) A complaint case was filed against revisionist in the Court of Additional Chief Judicial Magistrate, Sultanpur which was registered as Criminal Case No. 4423 of 2003 under Sec. 7/16 of The Prevention of Food Adulteration Act, 1954.