STATE OF HARYANA Vs. SHYAM LAL

JUDGEMENT

(1.) SHYAM Lal, tried and convicted for an offence under Section 7 read with section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act) by the Chief Judicial Magistrate, Bhiwani, was sentenced to undergo rigorous imprisonment of one year and to pay a fine of Rs. 2,000/-; in default of payment of fine he was further sentenced to undergo rigorous imprisonment for two months. He filed an appeal against the conviction and the sentence which was heard by the learned Additional Sessions Judge, Bhiwani, who while confirming the order of conviction of Shyam Lal respondent on merits, reduced the sentence of imprisonment till the rising of the Court but maintained the sentence of fine with its terms for imprisonment in default imposed by the trial Court.

(2.) THE State of Haryana has come up in appeal to this Court for enhancement of sentence of imprisonment.

(3.) MR . Bali, learned counsel for the respondent did not say anything on merits of the case, rather has only urged for leniency in the punishment which discretion according to him has been rightly exercised by the appellate Court in reducing the sentence of imprisonment till rising of the Court and fine with a default clause as imposed by the trial court.