BHATTACHARJEE MAHASYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) Appellant No.1 is a partnership firm engaged in the business of selling Sweetmeat. Appellant No.2 is a partner of appellant No.1-Firm.

(3.) The appellants were convicted by the Municipal Magistrate, 2nd Court, Calcutta for an offence punishable under Sec. 16(1)(a)(i) read with Sec. 17 of the Prevention of Food Adulteration Act, 1954 (for short, 'the Act') and sentenced to simple imprisonment for two years together with a fine of Rs.3,000.00.