PHOOL PARKASH Vs. STATE

JUDGEMENT

(1.) PHOOL Parkash son of Prabha Dayal, the petitioner-herein is convicted for the charge of Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act (in short the Act) by the judgment dated 12.12.1985 passed by the learned Chief Judicial Magistrate, Chandigarh and has been sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/-, in default of payment thereof to suffer further RI for four months. The appeal filed by the petitioner also stands dismissed vide impugned judgment of learned Additional Sessions Judge, Chandigarh dated 25.1.1990. Hence this revision.

(2.) THE petitioner was running a canteen in Sector 17, Chandigarh. On 4.2.1985, the Government Food Inspector H.K. Sharma visited his canteen and found that the petitioner had kept 10 Kilograms of prepared Chana in a Patila for sale. The Food Inspector purchased a sample of 1500 grams of Chana. After completing all the formalities according to the Act, the sample was sent to the Public Analysis. On analysis, it was found that the chana was having colouring matter, which was not permitted and as such, it was termed as adulterated. A complaint was consequently filed against the petitioner, in which he has earned conviction.

(3.) LEARNED counsel for the petitioner submits at the Bar that he does not assail the impugned judgments of conviction on merits but confines his prayer for reduction in sentence only.