R.N. TYAGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted by the learned Chief Judicial Magistrate, Faridabad for the offences punishable under Sections 16(1)(a)(i) of the Prevention of Food Adulteration Act (hereinafter referred to as the Act) and was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/-. The petitioner filed appeal in the court of Sessions, Faridabad, which was decided by the learned Additional Sessions Judge, who maintained the conviction but reduced the substantive sentence to rigorous imprisonment for a period of six months. Being aggrieved by the conviction and the dismissal of appeal, the petitioner has filed this revision petition.

(2.) I have heard Mr. Hemant Bassi, learned counsel for the petitioner and Mr. Gobind Dhanda, learned AAG for the respondent-State.

(3.) THE evidence was recorded in the trial Court and the prosecution has examined two witnesses, viz. Piare Lal, Food Inspector PW1 and Dr. R.K. Sharma, PW2. After the statement of the petitioner-accused was recorded, he examined Krishanvir as DW1 and Radhey Shyam Gupta, as DW2. The trial Court found the petitioner guilty of the offence and held the evidence reliable. The finding was confirmed by the lower appellate Court.