Shiv Kumar Sharma, J. - (1.) Accused-petitioner seeks to quash the judgments dated 8:1-2.1996 & 22.7.1999 respectively passed by the learned Additional Chief Judicial Magistrate, Jaipur and the learned Additional Sessions Judge No. 2. Jaipur District, whereby the accused-petitioner was convicted and sentenced under section 7/16 of the Prevention of Food Adulteration Act, 1954 (for short 'the Act') to undergo one year rigorous imprisonment and fine of Rs. 2,000/-: in default to further undergo 3 months rigorous imprisonment.
(2.) The only contention raised before me in the instant revision by the learned counsel appearing for the petitioner is that the petitioner has been facing trial in the criminal case in 1987 and in view of the facts and circumstances of the case, his sentence should he reduced to have already undergone and the fine may be increased.
(3.) Reliance was placed on Rameshwar Lal v. State of Rajasthan, 1999 WLC (Raj.) UC 418 & N. Sukumaran Nair v. Food Inspector, (1997) 9 SCC 101 .;