ARIJIT PASAYAT, J. - (1.) LEAVE granted.
(2.) CHALLENGE in this appeal is to the judgment rendered by a learned Single Judge of the Guwahati High Court dismissing the revision petition filed by the appellant. Background facts in a nutshell are as follows: The appellant was found guilty of offences punishable under Section 7 read with Section 16(1) of the Prevention of Food Adulteration Act, 1954 (in short the 'Act') by the trial Court. First Appellate Court dismissed the appeal. The revision, as noted above, was dismissed by the High Court.
(3.) BACKGROUND facts in a nutshell are as follows: On 20.5.1987 the Food Inspector collected sample of chilli powder from the shop of the appellant. The sample was sent for analysis to the prescribed laboratory and on such analysis it was found to be adulterated. The appellant was tried. On conclusion of the trial, the trial Court convicted the appellant for offences punishable under Section 7 read with Section 16(1) of the Act and sentenced him to imprisonment for six months and to pay a fine of Rs.1,000/-. An appeal was preferred before the learned Sessions Judge, Dibrugarh, which was dismissed. As noted above, the revision before the learned Single Judge was also dismissed.;