DAYA NAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The revision-petitioner was apprehended or 31-7-1982 at 7 am, when he was intercepted at Hind Road in area of Rohtak, near the temple of Mata. Alter trial, he was convicted and sentenced to rigorous imprisonment for six months and to pay a fine of Rs. 1000.00 under section 7(1) read with section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954. In default of payment of fine, he was directed to suffer rigorous imprisonment for three months.

(2.) The petitioner filed an appeal and the Additional Sessions Judge Rohtak, vide order dated 26-7-1985, dismissed the same, maintaining to sentence of imprisonment and fine.

(3.) This revision came up for hearing on 1-8-1985 when it was admitted and the petitioner was directed to be released on bail.