REGENT COMPUTRONICS PVT. LTD.

HOSHIAR SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SRI KRISHAN GOPAL SHARMA AND ANOTHER V.GOVERNMENT OF N.C.T. OF DEL [REFERRED TO]
MANJIT SINGH V. THE STATE OF PUNJAB [REFERRED TO]
DES RAJ V. STATE OF HARYANA [REFERRED TO]
CHANDER BHAN V. STATE OF HARYANA [REFERRED TO]
PARDEEP KUMAR V. STATE (U.T.) CHANDIGARH [REFERRED TO]
JAMNALAL V. THE STATE OF M.P. [REFERRED TO]
MAHAVIR V. STATE THROUGH GOVT. FOOD INSPECTOR [REFERRED TO]
MAHABIR V. STATE OF HARYANA [REFERRED TO]
MAHAVIR V. STATE THROUGH GOVT. FOOD INSPECTOR [REFERRED TO]
SAT PAL V. STATE OF HARYANA [REFERRED TO]
RAM KISHAN V. STATE OF HARYANA [REFERRED TO]
BHAGELOO V. STATE OF U.P. [REFERRED TO]
BIHARI LAL V. STATE OF (U.T.) CHANDIGARH [REFERRED TO]
MOHINDER SINGH V. STATE (CHANDIGARH ADMINISTRATION) [REFERRED TO]
GUGAN V. STATE OF HARYANA [REFERRED TO]
MANOJ KUMAR V. STATE OF HTUYANA [REFERRED TO]
KRISHAN KUMAR NARANG V. STATE (U.T.)CHANDIGARH [REFERRED TO]
TIRATH RAM V. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI V. TEK CHAND BHATIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
BRAHAM DASS VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BRAHAM DASS VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SANTA PRIYA ENGINEERS PVT LTD VS. UDAY SANKAR DAS [REFERRED TO]
STATE OF BIHAR VS. RAMDARAS AHIR [REFERRED TO]
ANURAG BAITHA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THE petitioner was prosecuted in a complaint filed by PW.1 Daya Kishan, Government Food Inspector. THE Court of Sub Divisional.Judicial Magistrate, Bhiwani/ Charkhi Dadri, found him guilty of an offence under Section 16(l)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as " 1954 Act"), vide its judgment dated 28.9. 1998 and sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/-. In default of payment of fine to further undergo rigorous imprisonment for a period of three months.

(2.) AGGRIEVED against the judgment of conviction and order of sentence, passed by the Court of Sub Divisional Judicial Magistrate, Bhiwani/Charkhi Dadri, the petitioner has preferred an appeal. The same was also dismissed by the Court of Additional Sessions Judge, Bhiwani, vide its judgment dated 17.1.2002, by upholding the conviction and maintained the sentence.

(3.) DAYA Kishan, Government Food Inspector, appeared as PW.1 and his testimony was Corroborated by PW.2 Dr. S.C. Gupta. Furthermore, Roshan Lal, Clerk from the office of Local Health Authority, Charkhi Dadri, appeared as PW.3.

Click here to view full judgment.

HOSHIAR SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address