KARTIK CHANDRA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS Revision petition is directed against the judgment and order dated 27.8.2002 passed by the learned Additional Sessions Judge, Sivasagar, in Criminal Appeal No 32(3)/2003, dismissing the appeal preferred by the petitioners and affirming the judgment and order dated 25.8.2000, passed by the learned Chief Judicial Magistrate, Sivasagar, in CR Case No 31/1992, whereby the petitioner Nos 1 to 3 were convicted and sentenced to suffer RI for six months and to pay a fine of ' 1,000/- each, in default, to undergo RI for one month and the petitioner No 4, namely M/s Kartik Dutta and Company, the firm, was convicted and sentenced to pay a fine of '. 1,000/- under section 7/16 read with section 17 of the Prevention of Food Adulteration Act, 1954, (for short the "Act").

(2.) I have heard Mr JM Choudhury, learned senior counsel for the petitioners and Mr K Munir, learned APP, Assam.

(3.) THE prosecution examined two witnesses to prove its case and the defence examined none. THE statements of the accused persons were recorded under section 313 CrPC.