M.R.Sharma, J. - (1.) This petition was admitted on the question of sentence only. The petitioner is stated to be the first offender. He has been convicted under section 16(1)(a)(i) of the Prevention of Food Adulteration Act, and awarded rigorous imprisonment for two years and ordered to pay a fine of Rs. 2,000.00. In default of payment of this fine, he was ordered to undergo further rigorous imprisonment for six months.
(2.) The learned counsel for the petitioner prays for reduction in sentence only. In agreement with the prayer made, while upholding the conviction of the petitioner, I reduce the sentence of imprisonment awarded to him to a period of one year and also reduce the fine payable by him to a sum of Rs. 1,000.00 only. In default of payment of this fine, however, the petitioner will undergo further rigorous imprisonment for six months.
(3.) Subject to the extent indicated above, this petition fails and is dismissed. Petition partly dismissed.;