KHITAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision shall also govern disposal of Criminal Revision No. 22 of 1990, as common questions of law are involved in both the criminal revisions.

(2.) Criminal Revision No. 16 of 1990, is directed against the judgment of conviction and sentence dated 6-1-1990 passed by the Additional Sessions Judge, Sihora in Criminal Appeal No. 16 of 1988, whereby he dismissed the appeal, affirming the conviction and sentence of the applicant as passed by the trial Magistrate.

(3.) The applicant in this case was prosecuted for an offence under Section 16(1)(a)(i) read with Section 7(1) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the 'Act') for selling adulterated groundnut oil and he was convicted thereunder and sentenced to undergo R.I. for six months and to pay a fine of Rs. 1,000.00 in default to undergo S.I. for two months.