MD. HUSSAIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is a petition under Section 397/401 of the Cr.P.C. intended to challenge the judgment and order dated 23.6.1995 passed by the Addl. Sessions Judge, Nagaon in Criminal Appeal No. 15/95 dismissing the appeal and upholding the order dated 28.2.1995 passed by the learned trial Court, Hojai in case No. C.R. 503/93 under Section 16(1)(a) read with Section 7 of PF.A. Act, 1954.

(2.) BY the impugned Judgment the learned trial Court Hojai in case No. C.R.503/93, convicted the accused/petitioner under Section 7 and 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter in short 'the Act') and sentenced him to undergo rigorous imprisonment for 6 months and to pay a fine of Rs. 1000, in default of fine, to further S.I. for one month.

(3.) TWO witnesses were examined and the defence plea is denial simpliciter , Although several points were raised in the petition as ground for revision, none were argued seriously.