GUMAN MAL LODHA, J. - (1.) THE appellant, Navratan Jain, has filed this appeal against the judgment of the trial court where by he has been convicted and sentenced as under: Under Section 18(i)(iv) and Section 18(c) 1 years RI with a fine3 of Rs. 1000/ -Read with Section 27 of the Drugs and in default, 4 month RI.Cosmetics Acts, 1940
(2.) ACCORDING to the prosecution, on 23 -11 -1975 noon, A.H. Sarswat (PW 1) Drug Inspector, Kota, inspected the shop of the appellant in village Raipur. The inspection was of M/s Navratan Mal Bachhraj where the appellant was present. Allopathic drugs exhibited for sale were available there. The documents of purchase and sale were demanded by the Inspector but the appellant failed to produce them. He also failed to produce licence. 20 species of medicines of drugs were found in the shop which were sealed. A complaint then was filed against the accused in the court of Munsif and Judicial Magistrate, Jhalawar, who committed the accused to the courts of Sessions for trial.
(3.) THE trial court, after trial, found the accused -Appellant guilty under Section 18(1 )(vi) and 18(c) r/w Section 27 of the Drugs and Cosmetics Act, 1940 and sentenced as mentioned above. Hence this appeal.;