PARVEEN KAPOOR Vs. STATE (FOOD INSPECTOR CHANDIGARH)

JUDGEMENT

(1.) This judgment will dispose of CRR Nos. 2975 of 2016, 2976 of 2016, 3025 of 2016 and 3020 of 2016, as common questions of fact and law arise therein.

(2.) On 28.10.2010, M/s Crystal Creation, SCO No. 1006-1007, Sector 22- B, Chandigarh was inspected by the Food Inspector. He randomly purchased six sealed tins of Kopiko Mini Coffee Candy of 150 gram each for analysis and examination. Three samples were prepared and sent to the Analyst, Punjab, Chandigarh, who found the same to be misbranded as follows:-

(3.) Vide judgment dated 03.11.2015, the petitioner was convicted for offence under Section 42 (zzz)(17) of PFA Rules, 1955 punishable under Section 16(1)(a)(i) of the PFA Act, 1954 and vide order of sentence dated 04.11.2015 he was sentenced to undergo rigorous imprisonment for three months and to pay fine of Rs. 500. His appeal has been rejected vide judgment dated 10.08.2016. Hence, the present revision petition.