SUBODH CHANDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 17. 7. 2003 passed by the learned Addl. Sessions Judge No. 2, Sivasagar in Criminal Appeal No. 33 (3)/2000 dismissing the appeal.

(2.) ON 23. 3. 98 the Food Inspector collected samples of rice from the grocery shop of the accused petitioner Subodh Chandra Paul situated at Bhaju Chariali, Sonari Town. On analysis, the public analyst found the sample to be adulterated, as it did not conform to the standard laid down under the Act. The petitioner was thereafter tried by the Sub-Divisional Judicial Magistrate, Sonari in CR Case No. 687/98 and vide judgment dated 1. 9. 2000, the trial Court convicted the accused petitioner under Section 7 read with Section 16 of the PFA Act and sentenced to imprisonment for six months and to pay a fine of Rs. 3000/- , in default further imprisonment for two months.

(3.) FEELING aggrieved, the petitioner preferred Criminal Appeal No. 33 (3)/ 2000 before the Addl. Sessions Judge No. 2, Sivasagar and the appellate Court vide impugned judgment dismissed the appeal and affirmed the order of conviction and sentence and hence the present revision.