BASKI GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SC Biswas, learned counsel for the petitioner and the learned Public Prosecutor.

(2.) This revision is directed against the judgment dated 22.8.96 passed by the Sessions Judge, Sonitpur in Criminal Appeal No. 15 (S-3)/95 whereby the judgment of the trial Court was upheld.

(3.) On 13.8.92, the Food Inspector collected samples of 'mothdal' from the shop of the accused-petitioner and on analysis the said sample was found to be adulterated, whereupon the accused was prosecuted in CR Case No. 4253/93. The trial Court convicted the accused-petitioner under section 7 read with section 16 of the Prevention of Food Adulteration Act and sentenced the accused-petitioner to rigorous imprisonment for one year and to pay a fine of Rs.2,000/-, in default further RI for three months.