SHYAMAL KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) Heard Mr. TJ Mahanta, learned counsel for the petitioner and Mr. FH Laskar, the learned Public Prosecutor.

(2.) This revision is directed against the judgment and order dated 16.6.98 passed by the learned Additional Sessions Judge, Dhubri in Criminal Appeal No 15 (3) of 1997.

(3.) In CR No.215/1996, the petitioner Shyamal Kumar Gupta was tried for storing and selling adulterated milk. On conclusion of the trial, the learned trial Court, Chief Judicial Magistrate, Dhubri vide judgment and order dated 29.7.97 convicted the petitioner-accused under section 16 (1) (a) read with section 7 of the Prevention of Food Adulteration Act and sentenced him to imprisonment for 6 months and a fine of Rs. 1,000.00, in default to further imprisonment for one month. The petitioner preferred Criminal Appeal No. 15 (3) of 1997 before the learned Addl Sessions Judge, Dhubri and the learned Judge, vide the impugned judgment, dated 16.6.98, dismissed the appeal and affirmed the order of conviction and sentence. Hence, the present revision.