Kanwaljit Singh Ahluwalia, J. - (1.) Instant revision petition was filed in year 2000 to assail the judgment of conviction and order of sentence passed by Chief Judicial Magistrate, Jaipur on 15.11.1994, whereby the said Court found the petitioner guilty for commission of offence under Section 7/16 of Prevention of Food Adulteration Act, 1954 and sentenced him to undergo one year simple imprisonment and to pay a fine of Rs. 2000/- and in default thereof to undergo three months simple imprisonment.
(2.) Aggrieved against the same, petitioner had filed on appeal. The appeal was dismissed on 16.12.1999 by the Court of Special Judge, Special Court (Communal Riots/Mansingh Murder Cases), Jaipur.
(3.) Briefly stated, on 19.07.1986, in the afternoon at about 3 P.M., in the presence of Bansi and Bharat a sample of Haldi was drawn from Chandra Kirana Store. Sadhu Ram was present at the shop at the time of taking samples. The shop was owned by Ramesh Chandra S/o Shri Sadhu Ram and the sample was drawn as per specification given in the Act. Retailer being owner of the shop at the time of taking sample had produced cash memo of product issued by the petitioner as the same accounted to warranty.;