Rajesh Chandra, J. - (1.) HEARD learned Counsel for the revisionist and learned A.G.A. for the State. This revision has been filed by the revisionist Vikram Singh against the judgment and order dated 21.01.1997 passed by the Special Judicial Magistrate convicting and sentencing the applicant for the offence under Section 7/16 Prevention of Food Adulteration Act. Against the Magistrate's order dated 21.01.1997, a Criminal Appeal No. 4/1997 was preferred by the revisionist in the Lower Appellate Court which was dismissed on 21.12.2008 and the conviction and sentence, as awarded by the Trial Court, was confirmed.
(2.) THE revisionist then filed the present revision challenging the findings of the Trial Court as well as of Lower Appellate Court. A perusal of the order sheet dated 20.05.2011 makes it evident that under the orders of this Court the present revisionist was arrested and sent to jail on 09.09.2010. Thereafter he was released under order dated 20.05.2011.
(3.) THE learned Counsel for the revisionist argued that the revisionist does not want to challenge the finding of conviction or sentence.;