RAMESH KHATI Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision has been filed by the applicant against the judgment dated 6-5-2003 passed by the Additional District and Sessions Judge, Dewas in Cr. Appeal No. 175/2000 arising out of the judgment and order dated 28-9-2000 passed by the Judicial Magistrate First Class, Dewas in Cr. Case No. 100/99 thereby convicting the applicant for the offence under Section 16 (1) (a) (ii) of the Prevention of Food Adulteration Act (for brevity 'the Act') and sentencing to R. I. for six months and fine of Rs. 1,000/-, in default of payment of fine to suffer additional S. I. for one month.

(2.) THE prosecution case in nut-shell was that on 24-2-89, in Village Rajoda at 7. 30 AM Food Inspector, R. S. Kelkar (P. W. 1) took sample from the applicant and after completion of sampling formalities sent the same for analysis to the Forensic Science Laboratory. After receipt of analysis report (Ex. P-10), he filed the prosecution against the applicant.

(3.) THE applicant abjured his guilt and therefore, he was put to trial. The learned Trial Court, after examining the prosecution witnesses and hearing both the parties, convicted and sentenced the applicant as mentioned above. The same judgment has been affirmed by the Lower Appellate Court. Therefore, this revision.