TENGUNU SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present revision petition is directed against a judgment dtd. 26/8/2000 passed by the learned Additional Sessions Judge, Balangir dismissing Criminal Appeal No.53/52 of 1997-99 whereby the judgment dtd. 26/11/1997 passed by the learned Judicial Magistrate First Class (JMFC), Loisingha convicting the Petitioners for the offences under Sec. 16(I)(a)(ii) of the Prevention of Food Adulteration Act (PFA Act) and sentencing them to undergo rigorous imprisonment (RI) for six months and pay a fine of Rs.500.00 each and in default to undergo to R.I. for one month, was modified by reducing the term of imprisonment to three months RI without altering the fine amount.

(2.) On 16/9/2000 while staying the realization of fine, this Court directed the Petitioners to be released on bail subject to the terms.

(3.) As noted in the order dtd. 6/5/2022 in the present revision petition, Petitioner No.2-Bhika Sahoo expired during the pendency of the present revision petition and the petition accordingly stood abated as far as he was concerned. It is therefore only Petitioner No.1-Tengunu Sahoo who is pursuing the present petition.