- (1.)Leave granted.
(2.)Appellant stands convicted under Section 16 (1) (a) (i) read with section 7 of the Prevention of Food Adulteration Act (hereinafter referred to as 'the Act') and was sentenced to undergo imprisonment for six months and to pay a fine of Rs. 1,000. 00 The conviction and sentence were confirmed in appeal and the high Court did not interfere in revision.
(3.)The only point canvassed before us is that the sentence of imprisonment may be reduced to three months as permitted under the second proviso in section 16 (1) of the Act.