RANJIT KUMAR SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.S. Sharma, learned counsel for the petitioner. None appears for the State of Assam.

(2.) This Revision Petition is of the year of 1995. I am therefore, not inclined to adjourn the hearing any further.

(3.) The petitioner is before this Court being aggrieved by the judgment and order dated 17-5-1995 passed by the learned additional Sessions Judge, Sonitpur, Tezpur in Criminal Appeal No. 15(S-4) 92 affirming the judgment and order dated 27-10-1992 passed by the learned Chief Judicial Magistrate, Sonitpur, Tezpur in Case No. 793 of 1984 convicting the petitioner under Section 7/16 of the Prevention of Food Adulteration Act, 1954 and sentencing him to suffer rigorous imprisonment for 1(one) year and to pay a fine of Rs. 2000.00 and in default to undergo rigorous imprisonment for further, 3(three) months.