BISHAMBHAR DAYAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri K. K. Mishra, learned counsel for the appellant and the learned A.G.A.

(2.) Since in the above-mentioned two criminal appeals common question of facts and law are involved, hence they are disposed by a common judgment.

(3.) Appellant Bishambhar Dayal has appealed against the judgment and order dated 31-3-1980 passed by the then 3rd Addl. Sessions Judge, Jalaun at Orai in S.T. No. 245 of 1977 convicting the appellant under Ss. 7(i), 16(1)(a) of the Prevention of Food Adulteration Act (hereinafter referred to as the Act) and sentencing him to undergo RI for 5 years and pay a fine of Rs. 5,000.00 and in default of payment of fine to further undergo RI of one year. In Criminal Appeal No. 723 of 1980 appellant Bishambhar Dayal has appealed against the judgment and order dated 31-3-1980 passed by the then 3rd Addl. Sessions Judge, Jalaun at Orai in S.T. No. 240 of 1970 convicting the appellant under Ss. 7(i), 16(i)(a) of the Act and sentencing him to undergo R.I. for 5 years and pay a fine of Rs. 5,000.00 and in default of payment of fine to further undergo RI of one year.