GORIGA YADAIAH Vs. STATE OF A P

JUDGEMENT

(1.) BOTH these revisions are being disposed of by this common judgment.

(2.) PETITIONER in Crl. R. C. No. 1036 of 2002 was convicted of the offence under section 16 (1) (a) (i) and 16 (1) (a) (ii) of the prevention of the Food Adulteration Act, 1954 and sentenced to undergo rigorous imprisonment for six months and fine of rs. 1,000/- in default to suffer simple imprisonment for one month.

(3.) PETITIONER in Crl. R. C. No. 1542 of 2002 was convicted of the offence under section 16 (1) (a) (i) of the Prevention of the food Adulteration Act, 1954 (for short "the act") and sentenced to undergo rigorous imprisonment for one year and fine of rs. 1,000/- in default to suffer simple imprisonment for three months.