RAJINDER SHEKHAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition has been preferred by the petitioner against judgment dated 31.10.2012 passed by learned Additional Sessions Judge, Faridabad, whereby the sentence awarded to the petitioner has been altered and he has been sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 2,000 and in default of payment of fine to further undergo rigorous imprisonment for one month for the commission of offence punishable under Section 16 of the Prevention of Food Adulteration Act, 1954 instead of two years sentence awarded by learned Chief Judicial Magistrate, Faridabad, vide order dated 11.11.2011. I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.

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

(3.) IN view of the arguments advanced by learned counsel for the petitioner, which have been noted above, this Court is of the view that no useful purpose will be served by keeping the petitioner behind the bars further as the petitioner faced ordeal for. more than seven years. It is a fit case wherein sentence awarded to the petitioner can be reduced to already undergone. Ordered accordingly. However, sentence of fine and default clause shall remain intact. With the observations made above, present revision petition is disposed of with a direction that the petitioner be released immediately, if not required in any other case.