D.P.S. Chauhan, J. - (1.) The applicant Saroj Mal was convicted in Criminal Case No. 2081/86 under section 7/16 of the Prevention of Food Adulteration Act, 1954 (for brevity hereinafter referred to as 'the Act') and was sentenced to 6 months' RI. together with a fine of Rs. 1000/-. The conviction was challenged in appeal No. 65 of 1987, but the same was dismissed on 5.1.1988.
(2.) This revision was admitted on 13.1.1988 on the question of sentence. The Court mentioned section 20A of the Food Adulteration Act in the order. It seems to have been subscribed instead of 20AA as section 20A.
(3.) Since the revision was admitted on the question of sentence, it is not necessary to enter into the merits of the case.;