S.S. Sandhawalia, J. - (1.) Swarn Singh, petitioner was found guilty under Sec. 16(1)(a)(i) and under Sec. 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954, and sentenced to six months rigorous imprisonment and a fine of Rs. 1000/- on the first count and rigorous imprisonment for three months and a fine of Rs. 1500.00 on the second count. On appeal, the learned Additional Sessions Judge, Amritsar, set aside the conviction and sentence under section 16(1)(a)(ii) but affirmed the conviction and sentence under section 16(1)(a)(i). The petitioner has now come up by way of revision.
(2.) Apparently unable to pose any serious challenge on merits the learned counsel for the petitioner has focused his attention mainly on the question of sentence. In view of this it is unnecessary to advert to the facts.
(3.) Primary reliance of Mr. J.S. Chawla for seeking reduction in the sentence is on the ground that the petitioner is a first offender and according to him the percentage of adulteration in the milk is not too heavy. Reliance was sought to be placed on the short judgment of a learned Single Judged this Court in Sardara Singh Vs. The State of Punjab, Cr. Rev. No. 450 of 1977 decided on 30th Jan., 1980 .;