GIAN CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was tried, convicted and sentenced to rigorous imprisonment for nine months and a fine of Rs. 1,500/ -, in default further rigorous imprisonment for six months, under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act by the trial Magistrate. His appeal to the court of Sessions failed substantially inasmuch the conviction was maintained but the sentence was reduced to rigorous imprisonment for six months and a fine of Rs. 1,000/ -, in default further rigorous imprisonment for three months.

(2.) ON the last date of hearing notice regarding sentence was given. From the record I find that the petitioner already has been awarded only the minimum sentence prescribed under the law. There is no further scope for reduction in the sentence. Consequently the revision petition fails and is hereby dismissed. Petition dismissed.