LAWS(GAU)-2004-12-27

ARUN NANDI Vs. STATE OF ASSAM

Decided On December 09, 2004
ARUN NANDI Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Hear Mr. T J Mahanta, learned counsel for the petitioner and the learned Public Prosecutor for the respondent.

(2.) This revision is directed against the Judgment and order dated 2.5.97 passed by the Sessions Judge, Dhemaji in Criminal Appeal No. 1(1)797.

(3.) On 30.4.96 the Food Inspector, Dhemaji collected the sample of curd (dahi) from the shop premises of Matri Hotel and Restaurant belonging to the petitioner and thereafter the sample was sent for analysis and the public analyst, Assam submitted the report Ext. 14 to the following effect:-