HARI KHANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. K. Deka, learned counsel for the revision petitioner and Mr. B.B. Gogoi, learned Addl. P.P., Assam for the State.

(2.) The petitioner herein was convicted under Section 7(1) R/W Section 16 of the Prevention of Food Adulteration Act (hereinafter referred to as the PFA Act) and he was sentenced to imprisonment for 6 months and fine of Rs. 1000/- by judgment and order dated 11.06.2002 of the learned ADJM, Biswanath Chariali. On appeal, learned Sessions Judge vide his judgment and order dated 27.07.2006 dismissed the appeal and upheld the conviction and sentence of the petitioner.

(3.) Aggrieved by conviction and sentence of both the courts below, the accused petitioner, preferred the instant revision petition.