HARMAIL KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Harmail Khan, who has been convicted and sentenced by the Chief Judicial Magistrate, Sangrur for an offence under Section 16(1)(a) read with Section 7 of the Prevention of Food Adulteration Act vide his order dated 8.1.1993, 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 three months, whose conviction and sentence has been confirmed by the learned Sessions Judge, has come up in revision before this Court.

(2.) HEARD Mr. Denesh Goyal, Advocate for the petitioner and Mr. A.S. Grewal, Assistant Advocate General Punjab, for the respondent-State.