GOPAL CHANDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SS Sharma, learned counsel for the petitioner. Also heard Mr. FH Laskar, learned PP, Assam.

(2.) The petitioner along with another namely, Sri Sanjoy Paul were convicted by the trial Court on 13.3.95 in CR Case No.18 of 1994 under section 16(1) (a) (i) read with section 7 of the Prevention of Food Adulteration Act, 1954 (for short, the Act) and sentenced to undergo RI for six months and also to fine of Rs. 1,0007- each and in default, to further undergo SI for one month.

(3.) Feeling aggrieved by the said conviction and sentence, the appellant preferred an appeal being CA No.22 of 1995 before the learned Sessions Judge, Nagaon. The learned Session Judge by his order dated 17.7.95 confirmed the conviction of the petitioner, Sri Golap Chandra Paul so imposed by the trial Court under the charges as indicated above but acquitted the other accused, Sri Sanjoy Paul.