A.S. Bains, J. - (1.) The petitioner was convicted and sentenced under section 16(1)(a)(i) read with Sec. 7 of the Prevention of Food Adulteration Act to six months' rigorous imprisonment with a fine of Rs. 1000.00 in default six months' rigorous imprisonment. His conviction and sentence were upheld on appeal by the learned Additional Sessions Judge, Ludhiana.
(2.) The petitioner has challenged his conviction and sentence by preferring the revision petition in this Court.
(3.) Mr. S.S. Chopra, learned counsel for the petitioner has not addressed arguments on merits, but has submitted that the petitioner is a first offender and his sentence may be reduced to that already undergone.;