KALN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition is directed against the judgment of the learned Session Judge, Kota dated 15th April, 1976, whereby the accused -petitioner has been convicted under Section 7/16 of the Prevention of Food Adulteration Act and sentenced to three months' rigorous imprisonment and a fine of Rs. 300/ - and in default of payment of fine to undergo futher rigorous imprisonment for one month.

(2.) THE learned Counsel for the accused -petitioner has contended that the offence relates to 21st May, 1970. He has further contended that the accused has already remained in custody from 15th April, 1976 to 3rd July, 1976 and, thus, it is contended that he has already remained in custody for about two months and 18 days. Under these circumstance. It is contended that the sentence undergone by the accused -petitioner may be deemed sufficint.

(3.) RESPECTIVE contentions of the learned Counsel for the parties have been considered and the record of the case carefully perused.