STATE Vs. SHAMAS DIN

JUDGEMENT

(1.) This order shall govern all the above titled revision petitions, since a common question of law is involved in all these petitions.

(2.) Petitioner-State has filed separate complaints against the respondents before the Court of competent jurisdiction at Ramban, for the commission of offence(s) punishable under Section 7/16 of Prevention of Food Adulteration Act (for short P.F.A Act, hereinafter). It appears that all those cases were listed before the Lok Adalat and the respondents-accused appears to have made a confessional statements and came to be convicted and sentenced to pay a fine of Rs. 400/- in each case vide order dated 15th of July' 2008 (for short the impugned order, hereinafter).

(3.) Feeling aggrieved, petitioner has questioned all the orders passed by the Lok Adalat by the medium of these revision petitions.