Harbans Singh Rai, J. - (1.) The petitioner was convicted under Section 16(1) (a) (i) of the Prevention of Food Adulteration Act 1954 by Shri P.L. Ahuja Chief Judicial Magistrate Sonepat vide his order dated March 9, 1989 and was sentenced to undergo rigorous imprisonment for nine months and to pay a fine of Rs. 1000/- and in default of payment of fine to undergo further rigorous imprisonment for three months.
(2.) The appeal of petitioner was dismissed by Shri B.L. Singal, Additional Sessions Judge Sonepat vide his order dated May 3, 1990. Feeling aggrieved, he has filed this petition.
(3.) Notice regarding sentence was issued by this Court on May 9, 1990. I have heard the learned counsel for the parties.;