ISMAIL BANGROO Vs. STATE

JUDGEMENT

(1.) THESE thirteen revision petitions filed by Ismail Bangroo arise out of the various orders of conviction and sentences recorded in 13 complaints filed by the Srinagar Municipality against the petitioner before the Municipal Magistrate Srinagar. The petitioner was accused of contraven -ing the provisions of Sections 162/268 of the Municipal Act.

(2.) IT appears that in consequence of raid made by the officials of the Municipal milk of substandard quality was found in different containers in the shop of the petitioner. The cases against the accused were summarily tried on spot on the same day and on the plea of guilt made by the accused he was convicted and sentenced to pay a fine of Rs. 100/ - in each case. Aggrieved by these orders the petitioner went up in revisions before the learned Sessions Judge Srinagar who dismissed all of them. The accused has come up in further revision before this court.

(3.) I have heard the arguments in the case.