REGENT COMPUTRONICS PVT. LTD.

SANTOSH KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

D STEPHENS VS. NOSIBOLLA [REFERRED TO]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED TO]
DULI CHAND VS. DELHI ADMINISTRATION [REFERRED TO]
PATHUMMA VS. MUHAMMAD [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
RAM BRIKSH SINGH VS. AMBIKA YADAV [REFERRED TO]
AHMED HUSSEIN VALI MOHAMMED SAIYED VS. STATE OF GUJARAT [REFERRED TO]
JAMEEL VS. STATE OF U P [REFERRED TO]
GURU BASAVARAJ ALIAS BENNE SETTAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GOPAL SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]
HAZARA SINGH VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pratik Chandra, Advocate for revisionist and learned A.G.A. for State.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by the judgments and orders dated 01.04.1991 and 05.12.1991. The Judicial Magistrate, Orai vide order dated 01.04.1991 convicted revisionist and sentenced him to undergo nine months rigorous imprisonment with fine of Rs. 1000/- under Section 7/8 Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "Act, 1954"). Thereagainst, revisionist preferred Criminal Appeal No. 26 of 1991 and Appellate Court while dismissing appeal has confirmed the conviction and sentence passed by Trial Court. Being aggrieved the revisionist preferred present revision.

(3.) It is contended that in the examination of sample the exact percentage of 'Khesari' has not been mentioned and, therefore, no offence is made out.

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SANTOSH KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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