SURAJ PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 12.7.1989 of the Court of learned Additional Sessions Judge, Faridabad, who convicted the petitioner under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954, (hereinafter to be referred to as the Act) and sentenced him to undergo six months rigorous imprisonment and to pay a fine of Rs. 1000/-. In default of payment of fine, he was to undergo further rigorous imprisonment of 1-1/2 months. The verdict of the trial court was upheld by the appellate Court, in its entirety, and the appeal was dismissed.

(2.) FEELING aggrieved again the verdict of the Appellant Court, petitioner has filed this revision.

(3.) LEARNED trial court recorded the statements of Food Inspector B.C. Verma (PW1), Raj Kumar Verma (PW2), Dr. S.M. Bagga (PW3) and Dr. A.K. Gupta (PW4), in prosecution evidence. In his statement recorded under Section 313 Cr.P.C., the petitioner disputed the correctness of the incriminating evidence appearing on record against him. No evidence was led in defence.