HALKE YADAV Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Ajay Mishra, advocate states that the revision be disposed of only on the point of sentence as others are not pressed.

(2.) ARGUMENTS heard.

(3.) AS per report of the Public Analyst Ex. P -12, it contained fat 3.2 percent and solids not fat 5.0 percent. As such it does not affirm with the standard and was termed as adulterated. The accused -applicant vide judgment dated 12.3.1993 in Criminal Case No. 620/89 passed by CJM, Panna was convicted under section 7/16 of PFA, Act and has been sentenced to undergo rigorous imprisonment for a period of six months and to pay fine of Rs. 1,000/ - in default to suffer SI for a period of three months. A.S.J. Panna in Criminal Appeal No. 6/93 decided on 16.8.1995 modified the sentence and directed the applicant -accused to under go RI for a period of three months and to pay fine of Rs. 1,000/ - in default to suffer SI, as ordered.