High Courts(1983) 08 P&H CK 0029

Devi Chand vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 8 August 1983 · Citation: (1983) AICLR 610

HON’BLE JUDGES
K.P.S.Sandhu, J
CASE NUMBER
Criminal Revision No. 960 of 1983

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 176 words

K.P.S. Sandhu, J. (Oral)

1.

The petitioner stands convicted and sentenced to rigorous imprisonment for six months and a fine of Rs. 1,000/ or in default rigorous imprisonment for six months under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act.

2.

On the last date notice regarding sentence alone was given.

3.

Mr. S.C. Sibal, learned counsel for the petitioner, has brought to my notice that the petitioner is admittedly 65 years of age and that the adulteration reported by the Public Analyst is very negligible. He has further submitted that the petitioner has left the profession now. For these special reasons he wants reduction in the sentence.e I think there are special and adequate reasons for showing clemency to the petitioner in the matter of sentence. Consequently I reduce the sentence of rigorous imprisonment from six months to three months and the sentence of fine from rupees one thousand to rupees one hundred or, in default, rigorous imprisonment for three months.

4.

With the aforesaid modification the petition fails and is dismissed.

JUDGMENT accordingly.