RAM GOPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 8-3-1983 passed by the Additional Sessions Judge Mandsaur, Camp Garoth in Criminal Appeal No. 110/82 whereby the petitioner's conviction under section 7(1) read with section 16 (1) (a) (i) of the Prevention of Food Adulteration Act, 1955 (for short the Act) and the sentence passed thereunder have both been maintained.

(2.) Circumstances giving rise to the petition are these. The petitioner is a petty shopkeeper at village Chandbasa, District Mandsaur. According to the prosecution on 28-9-1982 Food Inspector took sample of ground-nut oil from the shop of the petitioner in the said village. On analysis the sample was found to be adulterated. In the course the petitioner was prosecuted.

(3.) At the conclusion of the Trial the learned Trial Magistrate convicted the petitioner as stated above and sentenced him to rigorous imprisonment for six months and to pay a fine of Rs. 1000 and in default of payment of fine to undergo further S.I. for 3 months.