REGENT COMPUTRONICS PVT. LTD.

DARSHAN LAL Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

JAMNALAL V. THE STATE OF M.P. [REFERRED TO]
DES RAJ V. STATE OF HARYANA [REFERRED TO]
SOHAN LAL V. STATE OF HARYANA [REFERRED TO]
MANOJ KUMAR V. STATE OF HARYANA [REFERRED TO]
MAHABIR V. STATE OF HARYANA [REFERRED TO]
BHAGELOO V. STATE OF U.P. [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
BRAHAM DASS VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KRISHAN GOPAL SHARMA VS. GOVERNMENT OF N C T OF DELHI [REFERRED TO]
STATE OF BIHAR VS. RAMDARAS AHIR [REFERRED TO]
ANURAG BAITHA VS. STATE OF BIHAR [REFERRED TO]
CHANDER BHAN VS. STATE OF HARYANA [REFERRED TO]
MOHINDER SINGH VS. STATE OF CHANDHIGARH [REFERRED TO]
TIRTH RAM VS. STATE OF PUNJAB [REFERRED TO]
SAT PAL VS. STATE OF HARYANA [REFERRED TO]
MAHAVIR VS. STATE THROUGH GOVT. FOOD INSPECTOR [REFERRED TO]
RAM KISHAN VS. STATE OF HARYANA [REFERRED TO]
BEHARI LAL VS. STATE [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KRISHAN KUMAR NARANG VS. STATE (UNION TERRITORY) CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) PETITIONER Darshan Lal was tried by the Court of the Chief Judicial Magistrate, Kaithal, and was convicted and sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 1,000/- under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act"). In default of payment of fine, he was further ordered to undergo simple imprisonment for one month.

(2.) COUNSEL for the petitioner has placed on record receipt regarding payment of fine to show that fine in the present case has been paid.

(3.) THE Appellate Court maintained the conviction but had reduced the sentence from one year to six months.

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DARSHAN LAL Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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