DEV RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE two revision petitions (Crl. Revision Nos. 249 and 250 of 1987) are being disposed of together which were admitted only to consider whether the sentences passed therein should be ordered to run concurrently.

(2.) THE Chief Judicial Magistrate, Bhiwani, vide his orders dated 20th and 22nd of April, 1985, convicted and sentenced the petitioner under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/ -, in default of payment of fine to undergo further rigorous imprisonment for two months.

(3.) THE petitioner was also convicted under Section 16(1)(c) of the Prevention of Food Adulteration Act by the Chief Judicial Magistrate, Bhiwani, vide his order dated February 22, 1986 and was sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/ -, in default of payment of which to undergo further rigorous imprisonment for two months vide order dated 25th February, 1986.