RAMESH KUMAR Vs. G.F.I

JUDGEMENT

(1.) RAMESH Kumar-petitioner was convicted under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 read with Section 7 of the said Act (for short "the Act") and sentenced to undergo rigorous imprisonment for a period of six months and a fine of Rs. 1,000/- by the Sub Divisional Judicial Magistrate, Palwal vide judgment and order dated 22.12.1998. Aggrieved by the same, the petitioner filed an appeal, which was dismissed by the Additional Sessions Judge, Faridabad vide judgment dated 12.7.2002. Hence, the present revision petition.

(2.) PROSECUTION case, as noticed by the Appellate Court in para 2 of its judgment, is reproduced herein below :-

(3.) THE petitioner was about 20 years old at the time of taking of the samples of the milk. There is nothing on record to suggest that the petitioner was a previous convict. The sample of milk was drawn on 23.2.1992. Since then the petitioner is facing the criminal proceedings. In these circumstances, the judgment relied upon by the petitioner is fully applicable to the facts of the present case.