AI Structured Summary
Not yet generated for this judgment
Judgment
A.S. Bains, J.
The petitioner was convicted for the offence under section 16(1)(a)(i) of the Prevention of Food Adulteration Act and. sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1000/ or in default of payment of fine, to undergo further rigorous imprisonment for four months by the learned Chief Judicial Magistrate, Jind. On appeal, his conviction and sentence was upheld by the learned Additional Sessions Judge, Jind. Hence. this revision petition.
This revision petition is to he allowed in view of a Division Bench authority of this Court reported as Naresh Kumar v. State of Punjab, 1981 Cri. LJ 1915, as according to Mr. Grover, learned counsel for the petitioner. no standard is prescribed for Gajarpak by the Prevention of Food Adulteration Act or. the Rules framed thereunder. Accordingly this petition is allowed and the conviction and sentence as recorded by the Courts below is set aside.