GOKUL Vs. STATE OF U. P. AND OTHERS

JUDGEMENT

(1.) Taken up after the revision of the list.

(2.) No one appears on behalf of the revisionist.

(3.) The revision is directed against the conviction of the revisionist, vide, order dated 17-4-1980 passed by the Chief Judicial Magistrate, Lalitpur in Criminal Case No. 227 of 1978 under sections 7 read with 16 of the Prevention of Food Adulteration Act. He has been sentenced to six months' rigorous imprisonment and a fine of Rs. 1000.00 was also imposed. Mr. KM Chaturvedi, Additional Sessions Judge, Lalitpur, while disposing of Criminal Appeal No. 28 of 1980, dismissed the appeal filed against the order of conviction and sentence, on 11-8-1981.