BANWARILAL JALAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned Sr. Counsel assisted by Ms. K. Sarma, learned counsel for the petitioner. Also heard Mr. K.K. Das, learned Addl. P.P. for the State respondents.

(2.) This revision petition has been filed under Sec. 379 read with Sec. 401 of the Code of Criminal Procedure, 1973 assailing the judgment and order dtd. 3/7/2013 passed by the learned Addl. Sessions Judge, Nagaon in Criminal Appeal No.2(N)/2011, dismissing the appeal and upholding the judgment and order dtd. 22/12/2010 passed by the learned Chief Judicial Magistrate in C.R. Case No.3531/2008, convicting the petitioner under Sec. 7 read with Ss. 16/17 of the Prevention of Food Adulteration Act, 1954 (herein referred to as the 'Act, 1954') and sentencing him to suffer R.I. for 6 months and to pay fine of Rs.1000.00

(3.) The facts of the case are as follows-