INDRADEV YADAV Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Ahmed, learned Counsel appearing for the Petitioners. Also heard Mr. K. Munir, learned Addl. Public Prosecutor appearing for the Respondent.

(2.) The short question, involved in this criminal revision, preferred under Section 397 read with Section 411 Code of Criminal Procedure, challenging the judgment and order, dated 31-12-2003, passed by the learned Addl. Sessions Judge, (ad hoc), Kamrup, Guwahati, in Criminal Appeal No. 15 of 2000, thereby upholding the conviction and sentence recorded by the learned Addl. Chief Judicial Magistrate, Kamrup, Guwahati, under Section 7(1)/16 of the Prevention of Food Adulteration Act, (hereinafter called, 'the Act') in C.R. case No. 434 c of 1994, is as to whether the statutory requirement, as provided by Section 13(2) of the Act has been complied with in the case in hand.

(3.) The brief facts of the case, as may be necessary for disposal of this revision are as follows: