REGENT COMPUTRONICS PVT. LTD.

HANS RAJ Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

NAGAR SWASTHIAYA ADHIKARI V. SAHIB SINGH AND ANR. [REFERRED TO]
STATE OF HARYANA V. JAGDISH RAM [REFERRED TO]
ADMINISTRATOR OF THE CITY OF NAGPUR V. LAXMAN RANUJI HUNDIWALE AND ANR. [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGALI CALCUTTA VS. BENOY KUMAR SAHAS ROY [REFERRED TO]
NATVARLAL C SHAH FOOD INSPECTOR AHMEDABAD VS. PRABHATBHAI PUNJABHAI [REFERRED TO]
STATE OF KERALA VS. A P ABDUL KHADER [REFERRED TO]
H V BAVENNA VS. STATE OF KERALA [REFERRED TO]
BUDH RAM VS. STATE OF HARYANA [REFERRED TO]
KISHAN LAL VS. THE STATE OF PUNJAB [REFERRED TO]
MUMTAZ KHAN VS. STATE OF U.P. [REFERRED TO]
STATE OF GUJARAT VS. KHODAJI JINAJI AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) The Petitioner was convicted for having committed an offence under Sec. 16(1)(a)(i) of the Prevention of Food Adulteration Act (hereinafter the Act) by the Chief Judicial Magistrate, Dharamsala, vide his judgment dated 3-7-1984. He was sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000.00. In default of payment of fine, he was ordered" to undergo imprisonment for a period of one month.

(2.) Feeling aggrieved from this judgment the Petitioner filed appeal No. 53 of 1984 but his appeal was dismissed by the Addl. Sessions Judge (I), Dharamsala, on 27-9-1985 and the judgment of the Chief Judicial Magistrate was upheld.

(3.) Aggrieved from both these judgments, the Petitioner has now filed the present revision petition.

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HANS RAJ Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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