CHOUTHMAL AGRAWALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision petition is directed against the judgment and order passed on 31.1.91 by the Additional Sessions Judge, Jorhat whereby Criminal Appeal No. 16/90 preferred against the judgment and order passed in C.R. Case No. 185/89 was dismissed.

(2.) I have heard Mr. G.N. Sahewalla, learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The Food Inspector collected sample of salt from the shop of the accused petitioner which on analysis found to be deficient in iodine content and accordingly the accused was prosecuted. Learned trial Magistrate convicted the accused petitioner and sentenced him to imprisonment for six months and to pay a fine of Rs. 1,000/- in default further imprisonment to one month.