SHAMSHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Shamsher Singh had been convicted by the Chief Judicial Magistrate, Fatehabad under section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act") and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.1000/ -, in default of payment of fine to further undergo RI for one month.

(2.) THE petitioner preferred appeal against the judgment of his conviction/sentence dated 12th September, 2008, passed by Chief Judicial Magistrate, Fatehabad, which was dismissed by the Sessions Judge, Fatehabad, vide judgment dated 21st May, 2011.

(3.) LEARNED counsel for the petitioner at the outset states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. He states that he is conscious that scope in the revision is very limited as evidence of the witnesses cannot be re -appreciated or re -evaluated. Learned counsel submits that out of the total awarded sentence of six months, by now the petitioner has undergone 03 months and 09 days.