KRISHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Krishan Kumar (petitioner) has filed this revision petition against the judgment dated July 5, 1990, passed by Mr. Babu Ram Gupta, the then Additional Sessions Judge, Chandigarh.

(2.) Mr. G.C. Suman, the then Additional Chief Judicial Magistrate, Chandigarh, vide judgment dated August 7, 1989, had convicted the petitioner for the offence punishable under Section 16(1) (a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act) and had sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- and in default of payment of fine to further undergo rigorous imprisonment for two months.

(3.) The Id. Additional Sessions Judge, on appeal, had maintained the judgment of conviction, but reduced the sentence from rigorous imprisonment for one year to rigorous imprisonment for six months, keeping the sentence of fine and its default clause intact.