SANTOSHKUMAR RAMCHANDRA RATHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None for the applicant. Learned Additional Public Prosecutor Mrs. K.R. Deshpande appears for the non..... applicant/State.

(2.) By this criminal revision application, the applicant is challenging judgment and order of conviction passed by learned Chief Judicial Magistrate First Class at Wardha on 17.9.1999 in Regular Criminal Case No. 210 of 1993, by which the present applicant was convicted for the offence punishable under Section 16(1)(a)(i) and 16(1)(a)(ii) of the Prevention of the Food Adulteration Act, 1954 (for short, "the said Act"). On such conviction, the present applicant was directed to suffer rigorous imprisonment for 3 months and to pay a fine of Rs. 1000/and in default of payment of fine amount to suffer rigorous imprisonment for 1 month.

(3.) An appeal, which was carried by the applicant bearing Criminal Appeal No. 30 of 1999, was dismissed by learned Sessions Judge at Wardha vide his judgment dated 10.2005.