MUTHIRAM PARAMBATH HARIDAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision is directed against the judgment and order, dated 14-7-92, passed by the learned Sessions Judge, Jorhat in Crl. Appeal No. 26/91, dismissing the appeal and upholding thereby the judgment and order, dated 31-8-91, passed by the learned Additional Chief Judicial Magistrate, Jorhat, in C.R. No. 348/88, convicting the accused-petitioner under Section 7 read with Section 17 of the Prevention of Food Adulteration Act and sentencing him to undergo R.I. for 6 months.

(2.) I have perused the material on record. I have heard Mr. J. M. Choudhury, learned Senior Counsel appearing on behalf of the accused-petitioner, and Mr. P. C. Gayan, learned Addl. P.P.

(3.) Upon perusal of the materials on record including the impugned judgment, I do not notice that the findings of guilt reached by the learned trial Court suffer from any error. This apart, the impugned judgment cannot be said to be suffering from any infirmity of law.