SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) SURESH Kumar, revision-petitioner was tried by Sh. N.C. Nahata, Sub Divisional Judicial Magistrate, Fatehabad on the basis of a complaint filed by Govt. Food Inspector R.R. Jindal for an offence under section 16(1)(a)(i) read with section 7 of the Prevention of Food Adulteration Act. After trial, he was convicted for that offence and sentenced to undergo rigorous imprisonment for 6 months and a fine of Rs. 1,000/- or in default thereof, further RI for 4 months. An appeal preferred by him was heard by Sh. S.D. Arora Addl. Sessions Judge Hissar who dismissed the same. Having felt aggrieved by both these orders, he has come up in revision to this Court.

(2.) THE facts of the prosecution case may be briefly stated.

(3.) THE Govt. Food Inspector, besides making his own statement, examined Dr. O.P. Sarwal and they corroborated the prosecution version, narrated above. Tee petitioner denied the prosecution allegations and claims the case to be false. He also pleaded that the mustard oil was expelled on payment of charges for other persons and the mustard oil from which the sample was taken, belonged to one Kartar Singh of Bhirrana. He also led defence.