VINOD KUMAR JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Revision is admitted for hearing. Also heard on I.A. No. 1780/2020, an application for suspension of sentence and grant of bail to the applicant.

(2.) The revision has been preferred by the applicant against judgment dated 13.01.2020 passed by learned Additional Sessions Judge Pawai District Panna in Criminal Appeal No.116/2017 whereby the learned Appellate Court dismissed the appeal and affirmed the judgment of conviction of the Criminal Case/ RCT No. 134/2013, passed by Judicial Magistrate First Class Pawai, District Panna (M.P.) by which Applicant stands convicted for an offence punishable under Section 59 of the Prevention of Food Adulteration Act, and has been sentenced to undergo RI for 6 months with fine of Rs.2000/- in default of payment of fine additional S.I. for 15 days.

(3.) Prosecution case in short is that on 3.3.2012 at about 1.00 Noon, Food Inspector rushed to a Hotel situated at Bus Stand Shahnager for conducting inspection wherein the applicant Vinod Kumar Jain was found running the Hotel. In the said Hotel in a tray, 05 Kg. flour Ladoos (Besan Ke Laddu) were kept which was suspected, thereafter Food Inspector took sample of the same and sent for FSL Examination of public Analyst in which the same was found adulterated, thereafter crime was registered against the applicant.