Karam Chand Puri, J. - (1.) CHALLENGE in this revision is to the (i) judgment dated 30.11.2013 passed by Additional Sessions Judge, Ferozepur vide which the appeal filed by the petitioner was dismissed and; (ii) judgment and order dated 4.8.2011 passed by Chief Judicial Magistrate, Ferozepur whereby petitioner was convicted under Sections 27(b)(ii) and 28 of the Drugs and Cosmetics Act, 1940 (for short 'the Act') and sentenced to undergo imprisonment and fine as under: -
(2.) BOTH the sentences were ordered to run concurrently. The brief facts of the case are that on 5.7.2005 clinic/premises of the Gurdev Singh petitioner were inspected by Sh. Gurbinder Singh, Drugs Inspector, Ferozepur where accused Gurdev Singh was present as In -charge cum proprietor of the said shop and during inspection, accused was found stocking 16 types of allopathic drugs in his shop for sale and distribution. He was asked to produce valid RMP certificates or valid Drugs Licence as per requirement and disclose the source of acquisition of the drugs stocked by him. The accused failed to produce any licence and bills of the drugs so, complaint under Section 27(b)(II) and 28 of the Act was filed against the accused.
(3.) THE accused was summoned to face. On appearance of the accused, copy of the complaint and others documents were supplied to the accused free of costs, as envisaged under Section 207 Cr. P.C.;