BADAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a Restoration Application along with Delay Condonation Application.

(2.) Heard Sri Devendra Dhama, Advocate, for applicant-revisionist and Sri Syed Ali Murtaza, learned A.G.A. for State.

(3.) Applicant-Revisionist, Badan Singh, was tried in Criminal Case No. 1808 of 1991 in Court of Additional Chief Judicial Magistrate, (Economic Offences), Hathras under Section 7/16, Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "Act, 1954"), and, having been convicted, was punished with sentence of six months rigorous imprisonment and fine of Rs. 1000/- vide judgment dated 15.11.1994. Thereagainst he preferred Criminal Appeal No. 64 of 1994 which has also been dismissed by Sri Dhani Ram, Special Judge, Additional Sessions Judge, Aligarh vide judgment dated 28.10.1995 and Lower Appellate Court has confirmed sentence and punishment order of Trial Court.