Mahavir Singh Chauhan, J. - (1.) HEARD .
(2.) THE petitioner was tried, convicted and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/ - and in default thereof to further undergo rigorous imprisonment for a period of one month for the offence under Section 16(1)(a)(i) of Prevention of Food Adulteration Act, 1954 (for short 'the Act'), vide judgment/order dated 04.03.2013 passed by learned Sub Divisional Judicial Magistrate, Dabwali (for short -trial Court). Judgment/order dated 04.03.2013 was challenged by the petitioner by way of Criminal Appeal No. 37 of 15.03.2013, which after contest, has been dismissed by learned Additional Sessions Judge, Sirsa (for short -appellate Court), vide judgment dated 06.03.2014.
(3.) TO assail the correctness of judgments dated 04.03.2013 and 06.03.2014, the petitioner by filing the present petition, has invoked the provisions of Sections 397 and 401 of Criminal Procedure Code ('Cr.P.C. for short), which, the State is contesting.;