GOKUL SINGH Vs. FOOD INSPECTOR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Revisionist Gokul Singh was convicted by the trial court under Section 7/16 P.F.A. Act and was sentenced to undergo six months rigorous imprisonment and pay a fine of Rs. 1,000 and in default of payment of fine to undergo further imprisonment for three months. Criminal Appeal No. 89 of 1985 preferred by him against the judgment and order of the trial court also failed, hence the present revision.

(3.) Two questions have been raised in this revision. Firstly, there was delay in sending the report of the Public Analyst in violation of Rule 9A framed under the P.F.A. Act which caused prejudice to the revisionist and secondly, considering the fact that the offence was committed in the year 1978, the sentence of imprisonment awarded by the trial court be modified to the period of imprisonment already undergone.