BRIJESH KUMAR JAIN Vs. STATE OF MP

JUDGEMENT

(1.) THIS revision is for impugning the judgment dated 3. 4. 2000 passed by Second Additional Session Judge, Shivpuri in criminal appeal no. 155/98 by which the learned judge has affirmed a judgment of conviction dated 14/7/98 passed by JMFC, Shivpuri in criminal case no. 2349/94 convicting the petitioner for the offence punishable under section 16 (1-A) (ii) of Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act) imposing six months rigorous imprisonment alongwith fine of Rs. 1,000/ -.

(2.) SHRI Sharma, the learned counsel for the petitioner has submitted that although he has assailed the impugned judgment on various grounds, however, presently he is pressing the revision only on the ground that compliance of section 13 (2) of the Act has not been proved on behalf of the prosecution causing prejudice to the petitioner. Hence, he deserves acquittal.

(3.) PER contra, Shri Bhardwaj for the State has submitted that as per exp. P/15 to P/17, the complaint has been made.