MANOJ Vs. STATE OF MP

JUDGEMENT

(1.) This order shall also govern the disposal of Cr.R. No. 436/07, as in both the cases parties are one and the same and in both the cases petitioner has been convicted for an offence punishable under the provisions of Food Adulteration Act.

(2.) Cr.R.531/08 is filed against the judgment dated 30.4.08 passed by XII ASJ, Indore in Cr.A.No.208/08, which is arising out of judgment dated 5.3.08 passed by JMFC, Indore in Criminal Case No. 4955/08, whereby the petitioner was convicted for an offence punishable under Section 16(1)(A)(1) of Prevention of Food Adulteration Act with imprisonment of six months and fine of Rs, 1,000 and under Section 16(l)(A)(ii) of Prevention of Food Adulteration Act with imprisonment of three month and fine of Rs. 1,500 was confirmed.

(3.) Cr .R.No.436/07 is filed against the judgment dated 19.3.07 passed by VII Additional Sessions Judge, Indore in Cr. A. No.81/07 whereby the judgment dated 24.1.07 passed by Special JMFC, Indore in Criminal Case No.474/ 04 whereby petitioner was convicted under Section 16(l)(A)(i) and 16(l)(A)(ii) of Food Adulteration Act for a period of three month and fine of Rs.500 was confirmed.