Gurnam Singh, J. - (1.) Gurdit Dayal petitioner was tried for the offence under section 16(1)(a) read with section 7(2) of the Prevention of Food Adulteration Act. He was convicted by the trial Court and sentenced to undergo rigorous imprisonment for 2 years and to pay a fine of Rs. 2000.00 and in default, of payment of fine to further undergo rigorous imprisonment for one year. The appeal filed by Gurdit Dayal in the Court of Sessions at Ferozepore failed to to. He filed this Criminal Revision, notice of which was given to the State.
(2.) Mr. Harjinder Singb, learned counsel for the petitioner has informed that the petitioner has died and that he had already undergone imprisonment for more than 15 days. He further pointed out that the family of the petitioner is very poor and, therefore, the imprisonment already undergone by the accused may be held sufficient to meet the ends of justice and the sentence of fine may be set aside. The request of Mr. Harjinder Singh, in the circumstances of the case appears to be genuine. Therefore, the sentence imposed upon the petitioner is reduced to the one already undergone by him and the sentence of fine is remitted. The fine if already paid, shall be refunded to his heirs.
(3.) With this modification in the sentence, this revision petition is disposed of accordingly. Sentence modified.;