HARNAM DAS Vs. STATE (FOOD INSPECTOR)

JUDGEMENT

(1.) Heard. The only submission which was raised by the learned counsel for the petitioner is that his client may be visited with leniency in the matter of sentence. The learned counsel submitted that the sample in this case was taken in the year 1985 i.e. on 13.11.1985. Complaint was filed against the petitioner in the year 1986. His client is suffering protracted litigation for the last 10 years and by this time he must have suffered a lot of agony and must have realised that the law does not encourage adulteration in the eatable like suzi. Learned counsel further submits that this Court may exercise judicial compassion by modifying the sentence to already undergone by the petitioner.