JASWANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been directed against the judgment dated 12.7.2000 passed by the Court of learned Additional Sessions Judge, Bhiwani whereby he partly accepted the appeal filed by Jaswant accused by reducing the sentence with the following observations :-

(2.) THE appeal was filed against the judgment/order of sentence dated 13.5.1999 rendered by the Court of learned Sub Divisional Judicial Magistrate, Charkhi Dadri vide which he convicted and sentenced the aforesaid accused to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/- under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (for brevity, 'the Act') or in default of payment of fine to further undergo rigorous imprisonment for three months.

(3.) THE case was adjourned from time to time for arguments and was also displayed on the net repeatedly but despite that none came forward to argue on behalf of the petitioner. However, I have heard the learned State Counsel besides perusing the record with due care and circumspection.