ARUN KUMAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. R. L. Yadav, learned counsel for the petitioner and Mr. F. H. Laskar, learned Public Prosecutor, Assam.

(2.) THIS revision is directed against the judgment and order dated 10. 10. 2001 passed by the learned Sessions Judge, Golaghat in Criminal Appeal No. 48/2001, arising out of judgment and order dated 6. 8. 2001 passed by the learned Chief Judicial Magistrate, Golaghat in C. R. Case No. 10/95 under Section 16 of the Prevention of Food Adulteration Act.

(3.) IN C. R. Case No. 10/95 the present-petitioner Sri Arun Kumar Singh along with one J. P. Singh were tried by the learned Chief Judicial Magistrate, Golaghat for commission of the offence under Section 16, read with Section 7 of the Prevention of Food Adulteration Act, for short the Act. The Prosecution case is that on 21. 10. 1995, the Senior Food Inspector, Jorhat collected sample of Moth Dal from the vendor Arun Kumar Singh.