SANDEEP INDUSTRIES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This criminal revision arises out of concurrent findings of the learned Chief Judicial Magistrate and learned Adhoc Additional Sessions Judge.

(2.) The petitioners were prosecuted for offences punishable under section 27 (b) (ii) and 27 (d) of the Drugs and Cosmetics Act, 1940. The learned Chief Judicial Magistrate held the petitioners guilty and convicted them. The petitioner No. 1 was directed to pay fine amount of Rs. 1000/- on each count. The petitioner No. 2 was directed to undergo simple imprisonment for three (3) months and to pay fine of Rs. 1000/-, in default to undergo simple imprisonment for fifteen (15) days on each count. Both the substantive sentences were directed to run concurrently.

(3.) Aggrieved by the order of conviction and sentence, the petitioners preferred Criminal Appeal No. 12/1998 which came to be dismissed.