GOPAL PAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Prakash Chandra Srivastava, learned counsel for revisionist along with Sri Atul Sharma, Advocate and Sri G.P. Singh, learned AGA for the State.

(2.) This revision has been preferred against the judgment and order dated 6.12.1995, passed by Vth Additional Sessions Judge, Mirzapur in Criminal Appeal No.5 of 1993 (Gopal Pal Vs. State of U.P.). Whereby the appeal has been dismissed and the order of Trial Court has been upheld.

(3.) The Trial Court (C.J.M. Mirzapur) vide judgment and order dated 23.7.1993, passed in Criminal Case No.762 of 1992 (State Vs. Ram Kumar and another) has held accused Gopal Pal guilty under Section 7/16 of the Prevention of Food and Adulteration Act, 1954 (hereinafter referred to as 'Act, 1954') and has awarded punishment of one year as rigorous imprisonment and fine of Rs.2,000/- and in default of payment of fine four months additional rigorous imprisonment.