Mohd Chand vs State Of U.P. And Madan Mohan Gupta
2022 Latest Caselaw 3518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 993 of 1992
 
Revisionist :- Mohd Chand
 
Opposite Party :- State Of U.P. And Madan Mohan Gupta
 
Counsel for Revisionist :- V M Zaidi
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri Uma Shanker Tiwari, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Sanjay Singh, learned A.G.A. for the State.

This revision has been filed against the order dated 08.07.1992 passed by Second Additional Sessions Judge, Bijnor dismissing criminal appeal no. 51 of 1991 confirming the conviction and sentence of six months rigorous imprisonment and fine of Rs. 1000/- awarded under Section 7/16, Prevention of Food Adulteration Act to the revisionist by the learned Magistrate in Case No. 2368 of 1990: State Vs. Mool Chand.

Shri Vinod Kant submits that the present revision is of the year 1992 and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned counsel for the revisionist and learned Additional Advocate General, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 19.5.2022

Arvind