DIPAL KUMAR BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B.M. Choudhury, learned counsel for the convict/petitioner and Mr. B.B. Gogoi, learned counsel Addl. Public Prosecutor, Assam.

(2.) THIS petition is directed against the judgment and order dated 6.11.2003 passed by the learned Adhoc Additional District & Sessions Judge, Nagaon in Criminal Appeal No.50/2011 dismissing the appeal and upholding the conviction and sentence of the accused/petitioner under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (hereinafter in short 'the Act') passed on 15.10.2001 by the learned SDJM, Hojai, Sankardev Nagar in C.R.Case No.473/98.

(3.) I have also carefully perused the judgment of the appellate Court. This aspect of the matter has been considered in paragraphs 14 & 15 of the judgment. For ready reference the said paragraphs of the judgment are reproduced below: