GARJAN PRASAD GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revisional application under Sec. 397 read with Sec. 401, Crimial P.C. is directed against the judgment and order dated 29.01.2003 passed by learned Ad-hoc Additional Sessions Judge, Kamrup, Guwahati, in connection with Criminal Appeal No.15 of 98, whereby the learned Additional sessions Judge affirmed the judgment and order of conviction and sentence, dated 23.03.1998, passed in case No. CR 617/96 by learned CJM, Kamrup where-under the accused petitioner was sentenced to suffer R.I. for 6(six) months and to pay fine of Rs. 1000.00 in default of payment to suffer further R.I. for 2 months, under Sec. 7 read with Sec. 16 of the Prevention of Food Adulteration (PFA) Act.

(2.) Heard learned counsel, Mr. R.D. Lal for the petitioner and learned Additional P.P. Mr. B. S. Sinha for the State respondent.

(3.) Facts in short, necessary for disposal of the present revisional application may be stated thus.