UDDAGARI SATYARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a Criminal Revision Case filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C') on behalf of the petitioner, who is accused in Calendar Case No.47 of 2002, on the file of the Court of Judicial First Class Magistrate, Srungavarapukota (for short, 'the trial Court'), and appellant in Criminal Appeal No.126 of 2003 on the file of the Court of I Additional District and Sessions Judge, Vizianagaram (for short, 'the learned Additional Sessions Judge'), with a prayer to revise the judgment, dtd. 24/7/2008, in Criminal Appeal No.126 of 2003; where under the learned Additional Sessions Judge, dismissed the Criminal Appeal filed by the petitioner herein confirming the judgment, dtd. 8/9/2003, passed in C.C. No.47 of 2002 by the learned Magistrate, Srungavarapukota.

(2.) The petitioner faced trial in C.C. No.47 of 2002 under Sec. 16(1)(a)(ii) R/w. Sec. 7(v) and 2(ia)(j) of the Prevention of Food Adulteration Act, 1954 (for short, 'the Food Adulteration Act') R/w. Rules 23 and 29 of the Prevention of Food Adulteration Rules, 1955 (for short, 'the PFA Rules') and suffered conviction before the trial Court and further the Appeal filed by him before the learned Additional Sessions Judge, Vizianagaram came to be dismissed. Having felt aggrieved of the same, the unsuccessful accused in the Calendar Case, who was the unsuccessful appellant in the Criminal Appeal, approached this Court by way of this Criminal Revision Case.

(3.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court, for the sake of convenience.