MAHINDER PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) MOHINDER Pal appellant is aggrieved by the order of conviction and sentence recorded against him by the Special Judge, Sirsa on 22nd of September, 1995.

(2.) THE case against the petitioner was registered on 3.5.1994, in Police Station, Ding after the report of the analysis conducted by the Analytical Chemist in Quality Control Laboratory (Fertilizer) Hisar that the sample of fertilizer bags stocked by the appellant in the house of Hukam Chand collected by Quality Control Inspector Budh Ram Bishnoi, were found to be of sub- standard. After the filing of the report and completion of the investigation conducted pursuant thereto, a charge-sheet was filed against the appellant in the Court.

(3.) THE trial Court examined Jai Pal Singh PW-1, Budh Ram PW-2, Head Constable Krishan Chander PW-3, Dalip Singh PW-4, SI Darshan Singh PW-5, Hukam Chand PW-6, Mool Singh PW-7, Banwari Lal PW-8, Gurjinder Singh PW-9 and Preetpal Singh PW-10.