SHABIR HUSSAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) THE accused/applicant is aggrieved by the judgment rendered in appeal by the Sessions Court in affirmance of his conviction and sentence passed by the JMFC, Ujjain, u/s 7/16 (1) of the Prevention of Food Adulteration Act, 1954 (for short, 'the Act').

(2.) THE offence in question was allegedly committed on 25.3.1980 i.e. after issuance of the notification No. 3366/XVII -MED -IV dated 11.10.1977 issued by the State Government u/s 16A of the Act empowering the Chief Judicial Magistrates/ Addl. Chief Judicial Magistrates at the Headquarters of all revenue Districts and Senior Most Judicial Magistrates of First Class at the Headquarters of all Tahsils in the State to try the offences under the Act. In the present case, the trial was held by the JMFC, Ujjain, a District Headquarter not empowered in terms of 16A.