SRI RANJAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. A Das, learned counsel for the petitioner and Mr. PS Lahkar, learned Addl. PP, Assam.

(2.) Both the revision petitioners were convicted by the Chief Judicial Magistrate, Lakhimpur under Sec. 16(1)(a)(i) read with section 7(i) of the Prevention of Food Adulteration Act, 1954, and sentenced to RI for 6 (six) months and fine of Rs. 1,000.00 with default stipulation. Both the revision petitioners filed two separate appeals challenging the conviction and sentence. The learned Addl. Sessions Judge dismissed both the appeal being Crl. Appeal No. 11(3)/2003 and Crl. Appeal No. 12(3)/2003 and thereby upheld the conviction and sentence awarded by the learned trial Court.

(3.) Challenging the judgment and order of the learned Addl. Sessions Judge, the revision petitioners Rasik Das and Ranjan Das have filed present Crl. Revision Petition Nos. 783/2005 and 782/2005.