(1.) LAL Chand was convicted under section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (in short the Act) and was sentenced to undergo RI for one year and to pay fine of Rs. 2,000/- by Chief Judicial Magistrate, Bhiwani vide order dated 19.9.87.
(2.) HIS appeal to the Court of Session failed so far as conviction is concerned but qua sentence the same was partly accepted and the sentence of imprisonment was reduced to 6 months R.I. Sentence of fine was, however, maintained. Feeling that he has been unjustifiably convicted and sentenced by the courts below, Lal Chand has come up in revision to this court.
(3.) ON the conclusion of the trial, Lal Chand was convicted and sentenced as indicated above by the learned Magistrate. In appeal, his conviction was maintained by Additional Sessions Judge, Bhiwani but the sentence was reduced to RI for 6 months. Imposition of fine was not disturbed.