SHAMBHOODAYAL SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision is for impugning the judgment dated 10. 7. 2003 passed by Additional Sessions Judge, Gohad in criminal appeal No. 141/02, whereby the learned Judge has affirmed the judgment of conviction dated 9. 8. 2002 passed by Additional Chief Judicial Magistrate, Gohad in criminal case No. 2/94 convicting the petitioner for the offence punishable under section 7 (1) read with Section 16 (1) of Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act), imposing rigorous imprisonment for one year alongwith fine of Rs. 1,000.

(2.) AS per the case of the prosecution on 24. 7. 93, the Food Inspector found the petitioner storing the food stuffs for sale at the shop run by the petitioner at the relevant time. He collected the sample of besan which was kept for sale. After analysis, the same was found adulterated. On this ground, the complaint was filed. The petitioner was tried and convicted as aforesaid.

(3.) SHRI Singh, the learned advocate appearing on behalf of the petitioner, has assailed the impugned order on the ground: