DEEPAK PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 02-12-2003 passed by the learned Sessions Judge, Karimganj in Criminal Appeal No.2(1)/2003. By the said judgment, the learned Sessions Judge affirmed the conviction and sentence imposed on the petitioners by the learned Chief Judicial Magistrate, Karimganj vide the judgment and order dated 13-12-2002 passed in CR Case No.634/2001.

(2.) This is a case under the Prevention of Food Adulteration Act, 1954 (briefly the PFA Act ).

(3.) The facts of the case may be briefly noted.