DEVI CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner stands convicted and sentenced to rigorous imprisonment for six months and a fine of Rs. 1,000/ - or in default rigorous imprisonment for six months under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act.

(2.) ON the last date notice regarding sentence alone was given.

(3.) MR . S.C. Sibal, learned counsel for the petitioner, has brought to my notice that the petitioner is admittedly 65 years of age and that the adulteration reported by the Public Analyst is very negligible. He has further submitted that the petitioner has left the profession now. For these special reasons he wants reduction in the sentence.e I think there are special and adequate reasons for showing clemency to the petitioner in the matter of sentence. Consequently I reduce the sentence of rigorous imprisonment from six months to three months and the sentence of fine from rupees one thousand to rupees one hundred or, in default, rigorous imprisonment for three months.