GYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashutosh Kumar Pandey, learned counsel for the revisionist and perused the record.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by the judgments and orders dated 21.03.1985 and 02.02.1990. The Special Judicial Magistrate (Economic Offences), Agra vide order dated 21.03.1985 convicted revisionist under Section 7/16 of Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "Act, 1954") and sentenced him to undergo six months rigorous imprisonment with fine of Rs. 1000/-. Thereagainst, revisionist preferred Criminal Appeal No. 88 of 1985 and Appellate Court while dismissing appeal, confirmed order of conviction passed by Trial Court. Being aggrieved the revisionist preferred present revision.

(3.) The only argument raised by learned counsel for the revisionist is that it is an old matter, incident took place in 1980 and this revision is also pending before this Court for the last 29 years, therefore, punishment be reduced to the period already undergone.