HIRA LAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision petition is directed against the order dated 22.1.1983 passed by the Additional Sessions Judge, Mandsaur at Neemuch in Criminal Appeal No. 109/81 whereby the petitioner's appeal has been dismissed in default.

(2.) Circumstances giving rise to the petition are these. By his judgment in Criminal Case No. 458 of 1979 the JMFC Manasa convicted tie petitioner under section 7 read with section 16(1) of the Prevention of Food Adulteration Act, 1954 and sentenced him to undergo R.I. for six months arid to pay a fine of Rs. 1000.

(3.) Against this order, the petitioner preferred the appeal referred la above which, in his absence has been dismissed by the impugned order fat want of prosecution petition.