MADAN MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner Madan Mohan against judgment dated 25.10.2005 passed by the learned Additional Sessions Judge, Rohtak, thereby dismissing the appeal preferred by the petitioner against the judgment and order dated 08.04.2005 passed by the learned Chief Judicial Magistrate, Rohtak vide which the petitioner has been convicted for offence punishable under Section 16 (1)(a)(i) of the Prevention of Food Adulteration Act, 1954 and sentenced to undergo simple imprisonment for eight months and a fine of Rs.1500, in default, to further undergo simple imprisonment for two months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.