SRI TILAK SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Bora, learned senior counsel for the petitioner and Mr. B.B. Gogoi, learned Addl. P.P., Assam.

(2.) The legality and propriety of the judgment and order dated 30.07.2008 passed by the learned Sessions Judge, Kamrup in Criminal Appeal No. 56/2007, whereby the petitioner was convicted under Section 16 read with section 7 of the Prevention of Food Adulteration Act and sentenced to 6 (six) months simple imprisonment and a fine of Rs. 1,000/- in default further simple imprisonment for another 1 (one) month, has been challenged in this revision petition.

(3.) The revision petitioner was convicted by the learned Chief Judicial Magistrate, Kamrup under Section 16 read with section 7 of the Prevention of Food Adulteration Act (for short 'PFA Act') and sentenced to imprisonment for 6 (six) months and to pay a fine of Rs. 1,000/- with default stipulation. The revision petitioner preferred an appeal before the learned Sessions Judge and the learned Sessions Judge upheld the conviction and sentence of the petitioner by the impugned judgment. Aggrieved by the judgment of conviction and sentence of the learned Sessions Judge, the petitioner has preferred the instant appeal.