SURINDER KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) SURINDER Kumar was convicted by Shri N.S. Bhalla, Judicial Magistrate First Class, Jullundur, for an offence under Section 7/16 of the Prevention of Food Adulteration Act, 1954, hereinafter referred to as the Act. He was sentenced to six month's rigorous imprisonment and a fine of Rs. 1,000 and in default to six months R.I. On his appeal though his conviction was maintained by the Additional Sessions Judge, Jullundur, his sentence was, however reduced to three months rigorous imprisonment and a fine of Rs. 250, and in default of payment thereof, a further rigorous imprisonment of three months was awarded. He has come to this Court in revision against the abovesaid judgment of the Additional Sessions Judge, Jullundur.

(2.) S .C. Mital, J., before whom this revision petition initially came up for hearing, has referred it by his reference order dated 4th May, 1972 to a larger Bench for decision and that is how this revision petition happens to be laid for decision before us.

(3.) MR . B.D. Mehra, learned Counsel for the Petitioner, besides placing reliance on the abovesaid decision of Gujral, J., also made reference to three other unreported decisions of this Court, viz., Babu Ram v. The State of Punjab Cr. Re. No. 317 of 1967, decided on 13th August, 1968, decided by S.B. Capoor, J., Cr. Re. No. 317 of 1967, decided on 13th August, 1968, Tilak Raj v. The State Cr. Re. No. 1048 of 1968, decided on 15th December, 1969, decided by S.S. Sandhawalia, J. and Cr. Re. No. 1048 of 1968, decided on 15th December, 1969 Kulbir Singh alias Ghula Ram v. The State of Punjab Cr. Re. No. 382 of 1969, decided on 16th April, 1970. decided by my brother Bhopinder Singh Dhillon, J.