(1.) The petitioner has filed the present revision before this Court challenging his conviction by the learned Chief Judicial Magistrate, Hisar, under Section 16(1A) of the Prevention of Food Adulteration Act, 1954 (for short, "the Act"), which was upheld in appeal by the Additional Sessions Judge, Hisar. However, the sentence was reduced from one year to six months.
(2.) At the very outset, learned counsel appearing for the petitioner stated that he will not contest the conviction of petitioner as two Courts below are against him and finding of fact has been recorded. He has very fairly stated that there is no irregularity and infirmity, which can be pointed out by him.
(3.) Learned counsel stated he will make an alternative prayer that sentence of petitioner should be reduced as in the present case occurrence pertains to year 1997 and he had faced the agony of trial for about twelve years. He has further stated that in the last 12 years, the petitioner has committed no other offence. He has further stated that petitioner is now going to be more than 70 years of age and no useful purpose will be served by keeping him behind the bars.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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