KAMAL KUMAR GOKLANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision is admitted for final hearing.

(2.) Also heard on I.A. No. 7575/19, an application for suspension of sentence and grant of bail.

(3.) Petitioner has been convicted for an offence under Section 7(1) read with Section 16(1)(a)(i) of Prevention of Food Adulteration Act,1954 and sentenced to undergo RI for 1 years with fine of Rs. 2,000/- also with default stipulation.