- (1.) This criminal revision is directed against the judgment and order dated 10.12.1987 passed by Vth Additional Sessions Judge, Kanpur Nagar passed in Crl. Appeal No. 85/1987 arising out of Case No.1071/1985 under Section 7/16 Prevention of Food Adulteration Act (in short P.F.A. Act), P.S. Bidhnoo, district Kanpur Nagar whereby the said criminal appeal was dismissed.
(2.) This criminal revision is very old yet none appeared on behalf of revisionist. This Court on 23.7.2013 passed the following orders:- "Sri Rajesh Ji Verma, learned counsel for the revisionist is in a habit of sending illness slip regularly in this revision filed in the year 1987 and he is not ready to argue this revision since last 25 years. The revisionist was convicted and sentenced under Section 7/16 of the Prevention of Food Adulteration Act, 1954. The appeal filed against conviction was dismissed and the revision is pending since last 25 years. Lower court record is annexed with the file of the revision. Learned counsel for the revisionist has sent illness slip today again which is accepted for today on the condition that in future, no adjournment shall be granted at any cost even on the illness slip or any other ground of the learned counsel for the revisionist. List peremptorily on 26.8.2013."
(3.) Despite the aforesaid order, learned counsel for the revisionist did not not appear on the date fixed. Revision was listed peremptorily. Lower court record is available. Therefore, the Court is constrained to decide the criminal revision with the help of learned A.G.A.;