CHAMAN LAL Vs. U.T., CHANDIGARH

JUDGEMENT

(1.) THE petitioner has approached this court through the present revision petition challenging the judgment dated July 27, 1989 passed by the learned Additional Sessions Judge, Chandigarh whereby his appeal challenging the judgment dated September 10, 1986 passed by the learned Judicial Magistrate Ist Class, Chandigarh was dismissed and the conviction and sentence awarded to the petitioner were maintained. The petitioner was convicted and ordered to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/- for the offence under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act.

(2.) AS per the prosecution, on February 1, 1985 the premises of the petitioner was inspected by the Food Inspector and he was found in possession of 10 kgs of Dal Moongi in a tin for sale. A sample was taken and ultimately on analysis it was found to be adulterated. On receipt of the report of the Public Analyst, the Food Inspector filed a criminal complaint under the Prevention of Food Adulteration Act, 1954. The petitioner was summoned. He appeared. He pleaded not guilty to the charge and opted to face the trial.

(3.) SHRI G.S. Sawhney, the learned counsel for the petitioner has submitted that the matter pertains to the year 1985 and the petitioner has already suffered a protracted trial. Even the present petition has remained pending in this Court since 1989. Shri Sawhney submits that under these circumstances the petitioner may not be sent back to jail but may be ordered to be released on probation.