JAGDISH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioner and Mr. Krishna Shankar, learned A.P.P. for the State.

(2.) This application is directed against the judgment dated 26.06.2001 passed by the learned 4th Additional Sessions Judge, Hazaribagh in Cr. Appeal no. 49 of 1995 whereby and where under the judgment and order of conviction and sentence dated 15.04.1995 passed by the learned Sub Divisional Judicial Magistrate, Hazaribagh in C. No. 6/89 by which the petitioner has been convicted for the offences punishable u/s 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 and sentencing him to undergo R.I. for 6 months and a fine of Rs. 1000/- has been affirmed.

(3.) It appears from the prosecution report that the Food Inspector has visited the shop of the petitioner and has purchased Haldi powder which was subsequently sent for analysis before the public Analyst, Patna who had found the Haldi powder adulterated leading to institution of the criminal case.