K. NARU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The accused was convicted under section 7/6 of the Prevention of Food Adulteration Act and was sentenced to undergo imprisonment for three months and to pay a fine of Rs. 500.00 in default sentence.

(3.) The only point urged in this case is that the accused is a small oil merchant having a country oil crusher being run by labour. The person who gave the til seeds has given evidence that he was there when the sample was taken and that the til oil belonged to him. In these circumstances, I feel that the ends of justice will be met by reducing the sentence to the period already and gone which is about a week. The sentence of line is confirmed. One month time is granted to pay the fine, if it has not been deposited.