DESH PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PIARE Lal, Government Food Inspector, Karnal, on 12. 11. 1983 at about 3. 00 p. m. along with Dr. K. L. Sachdeva had visited the confectionary shop of petitioner and recovered 1 1/2 kg of hard boiled sugar candy, out of which about 600 grams sugar candy was purchased Oy paying Rs. 9. The same was sent to the Public Analyst.

(2.) DR. K. L. Sachdeva, PW 3 stated that sugar candy was found in contravention of notification dated 9. 6. 1983. Petitioner was tried and convicted by the Court of learned chief Judicial Magistrate, Karnal and was sentenced to six months rigorous imprisonment and a fine of Rs. 1,000. His appeal was also dismissed by the Court of learned Additional Sessions Judge, Karnal.

(3.) MR. Gill has brought to my notice that the petitioner has suffered a protracted trial. Firstly he was tried under summary case and later the trial was converted into warrant case and thereby grave prejudice was done to the petitioner. At this stage he has stated that the petitioner has suffered a protracted trial of 24 years. He has further stated that after 24 years sending the petitioner behind the bars will play havoc upon his family.