TAPAN GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The long and short of the petitioner's case is that he is the employee of the eatery against which allegations of usage of adulterated food item has been made, resulting into his accusation under the Prevention of Food Adulteration Act, 1954 and subsequent trial and conviction of the petitioner under the provisions of the said Act.

(2.) Impugned in this revision is the judgment and order of sentence of the Trial Court dtd. 29/8/2014 by dint of which the Trial Court has found the petitioner as guilty of offence under Sec. 16 (1) (a) (i) of the said Act read with Sec. 7 thereof and sentenced him to suffer rigorous imprisonment for a period of one (1) year and to pay fine of Rs.2000.00.

(3.) It was further directed that in default, of payment of fine, he shall suffer simple imprisonment for a further period of one (1) month.