SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sample of 'Bura' collected by the Government Food Inspector from accused-petitioner Satish Kumar on March 27, 1979, was found to be adulterated. On being prosecuted for the charge under section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954, the accused pleaded 'not guilty' thereto and claimed to be tried. Vide its impugned judgment dated 10th December, 1985, learned trial Court convicted him of the commission of offence with which the accused stood charged and sentenced him to undergo rigorous imprisonment for a period of six months and to pay Rs. 1000/- as fine. In default of payment of fine, the accused was ordered to undergo rigorous imprisonment for a further period of one month.

(2.) In Criminal Appeal No. 2 of 1986 decided on April 4, 1986, learned lower appellate Court confirmed both the conviction and sentence. Convicted accused has filed Criminal Revision No. 468 of 1986 in this Court.

(3.) I have heard Shri G.S. Gill, Advocate, for the petitioner and Shri D.S. Bishnoi, DAG, Haryana for respondent and have perused the relevant material on record very carefully.