VIPIN KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner being the nominee of M/s Deepak Oil Mill and Jatinder Kumar, the vendor, were tried for committing the offence punishable under Sec. 16(1)(a)(i) read with Sec. 7 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act ). Vide judgment and order dated 12.12.2006, learned Chief Judicial Magistrate, Faridabad acquitted Jatinder Kumar of the charge against him. However, the petitioner was held guilty for the said charge and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000.00 and in default of payment of fine, to undergo rigorous imprisonment for a period of one month.

(2.) Aggrieved of his conviction and sentence, the petitioner preferred an appeal but remained unsuccessful as the same came to be dismissed by learned Additional Sessions Judge, Faridabad vide judgment dated 25.3.2008.

(3.) Still not satisfied, the petitioner filed the present revision which came to be admitted on 4.4.2008 and his sentence of imprisonment was also suspended.