ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Anil Kumar had been convicted by the Chief Judicial Magistrate, Yamuna Nagar at Jagadhri, under section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act") and was sentenced to undergo RI for six months and to pay a fine of Rs. 1000/-.

(2.) The petitioner preferred appeal against the judgment of his conviction/sentence, which was dismissed by Sessions Judge, Yamuna Nagar at Jagadhri, vide judgment dated 16.07.2015.

(3.) Feeling aggrieved against the judgments of both the courts below, the petitioner has approached this court through the instant Criminal Revision.