RAJBIR KHUSHWAHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this revision petition, the petitioner challenges the judgments of the learned Judicial Magistrate, Faridabad (trial court) as also of the learned Additional Sessions Judge, Faridabad (appellate court), convicting him for having contravened the provisions of Section 18(c), Section 18-A, 16, 17, 17-A and 17-B of the Drugs and Cosmetics Act, 1940 (hereinafter to be referred to as "the Act"), the said offences being punishable under Sections 27(b) (ii), 28, 27(a) of the said Act, and thereafter sentencing him to various terms of imprisonment as follows:-

(2.) Criminal proceedings originated from a raid conducted on 01.03.2002 by Sh. Sunil Chaudhary, District Drugs Inspector (II) (treated to be the complainant), along with G.L. Singhal, Assistant State Drugs Controller, Haryana, N.K. Ahuja, District Drug Inspector (I), Faridabad and Dr. C.Paul, SMO/Incharge of the General Hospital at Ballabhgarh, District Faridabad.

(3.) The accused are stated to have been thereafter arrested, before which FIR no.78 dated 04.03.2002 was also registered against them, with the matter having been reported to both, the SSP, Faridabad and the Senior Medical Officer, Ballabgarh.