SHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHER Singh (Petitioner) has filed this revision petition against the judgment dated July 19, 1990 passed by Mr. B.M. Bajaj, the then Additional Sessions Judge, Narnaul.

(2.) MR . V.P. Bishnoi, the then Judicial Magistrate Ist Class, Narnaul - vide judgment dated May 12, 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 a period of nine months and to pay a fine of Rs. 1,000/ - and in default of payment of fine to further undergo simple imprisonment for a period of three months.

(3.) THE then Food Inspector, Mahendergarh, on November 17, 1985 found the Petitioner in possession of ten kilograms "Atta" (wheat) for sale. Sample was taken out and on analysis, it was found adulterated as it gave ash insoluble in dil Hol 0.18% against the maximum prescribed standard of 0.15% grit 0.10% and its taste was also gritty hence, the complaint was filed 16(1)(a)(i) of the Act.