SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SAT Pal petitioner was convicted and sentenced to undergo R.I. for six months and to pay a fine of Rs. 1,000/-. In default of payment of fine to undergo further R.I. for three months under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 vide order dated 27.2.1986 by Sh. P.C. Goel, Sub Divisional Judicial Magistrate, Kaithal.

(2.) HIS appeal against conviction and sentence was dismissed by Sh. S.K. Jain, Sessions Judge, Kurukshetra vide order dated 9.12.1986. By way of this revision petition, he has challenged the conviction and sentence recorded by the aforesaid two Courts below against him before this Court.

(3.) AFTER the receipt of the report of the Public Analyst, Haryana by the local Health Authority, Kurukshetra, complaint was instituted by Sh. Moti Ram Government Good Inspector under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 against Sat Pal on 26.2.1982. Simultaneous to the institution of the complaint, the local health authority sent to Sat Pal through registered post a copy of the report of the Public Analyst with forwarding letter mentioning therein that complaint has been instituted against him in court and if he wanted to get the second sample analysed from the Director, Central Food Laboratory, Ghaziabad, he could approach the Court within 10 days from the receipt of that letter and the copy of the report of the analyst.