PARMANAND Vs. STATE

JUDGEMENT

(1.) Heard arguments.

(2.) The only question urged in this revision petition is that the sentence awarded to the accused in respect of an offence under section 16 of the Prevention of Food Adulteration Act, which was committed on June 19, 1975 is excessive. In view of the fact that the accused was a poor man and that even after the bail was granted he could not avail of the bail order due to poverty.

(3.) The accused has been sentenced to undergo eight months rigorous imprisonment and to pay a fine of Rs. 1000.00, in default to undergo further rigorous imprisonment for three months.