Banwari Lal Sharma, J. - (1.) The petitioner has preferred this revision petition against the Judgment dated 25.05.1996 passed by the learned Additional Sessions Judge, Hanumangarh in Criminal Appeal No. 139/1991 whereby he upheld the judgment dated 22.06.1990 passed by the learned Additional Chief Judicial Magistrate, Hanumangarh in Criminal Case No. 56/1985 whereby he convicted the petitioner for the offence under Section 7/16 of the Food Adulteration Act and has sentenced him to undergo one year's simple imprisonment and a fine of Rs.2,000/-, in default whereof to further undergo one month's simple Imprisonment.
(2.) The brief facts of the case are that the Food Inspector submitted a complaint before the learned trial court to the effect that on 20.10.1984, he took sample of Bundi Laddu for examination and on chemical examination from the analyst, the Bundi Laddu was found adulterated and thus the petitioner-accused has committed the offence under Section 7/16 of the Food Adulteration Act.
(3.) The learned trial court, thereafter, framed charge under Section 7/16 of the Food Adulteration Act against the petitioner to which petitioner denied and claimed for trial. To substantiate the charge, the prosecution examined as many as four witnesses and the petitioner-accused was examined under Section 313 Cr.P.C. wherein he stated the prosecution case is false and produced DW-1 Kuljas and Bharpoor Singh as DW-2 in defence.;