TRILOK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellant assails his conviction under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (for short ' the Act') sentencing him to three months' imprisonment along with fine of Rs.500/-.

(2.) The Food Inspector visited the shop of the appellant and purchased three packets of rewari weighing 3 x 700 gms each on payment of Rs.60/- for which receipt was granted. The necessary formalities were thereafter complied with by the Food Inspector. The sample along with Form VI was sent to the public analyst who opined that the product was misbranded within the meaning of Section 2(ix)(k) punishable under the Act.

(3.) The appellant assailed his conviction unsuccessfully Signature Not Verified in appeal and his revision too has been dismissed by the Reason: High Court.