BALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE convict Balbir (hereinafter referred to as the accused) faced a trial for an offence described under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act (hereinafter referred to as the Act) on the ground that on 13.6.1981 the complainant Food Inspector purchased 450 grams of Chillies powder from the possession of the accused contained in a Pipa against payment which on analysis was found to be adulterated by the Public Analyst. Thus on trial he was convicted for the said provisions of the Act and was sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/-; in default of payment of fine to undergo further rigorous imprisonment for a period of three months by the Chief Judicial Magistrate, Kurukshetra vide his judgment/order dated 25.3.1986.

(2.) AGAINST this judgment an appeal was preferred by the accused before the Additional Sessions Judge, Kurukshetra who in a comprehensive judgment while confirming the conviction and sentence passed by the trial court dismissed the Appeal.

(3.) HEARD learned counsel for the parties and also bestowed my thoughtful consideration over the record on the file.