LACHHMAN DASS Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THIS is revision petition by Lachhman Dass. He has been convicted under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 and sentenced to rigorous imprisonment for nine months and to pay fine of Rs. 1,000 or in default of payment of fine to further undergo rigorous imprisonment for six months.

(2.) THE facts of the prosecution case are as under:

(3.) THE Petitioner was proceeded against by a complaint filed by the Food Inspector under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act. At the trial, the case of the prosecution was supported by the testimony of Girdhari Lal, Food Inspector P.W. 1, Gurbux Lal P.W. 2 and Hari Singh P.W. 3.