PURAN LAL Vs. STATE

JUDGEMENT

(1.) This revision is directed against the judgment of Sessions Judge, Delhi upholding the conviction of the petitioner under Sections 7/16 of the Prevention of Food Adulteration Act, but reducing the sentence to four months simple imprisonment and a fine of Rs. 1000.00.

(2.) Food Inspector R.C. Kapur duly lifted a sample of chilli powder from the shop of the petitioner at Gole Market on 13-8-1969. When the sample was sent to the Public Analyst he reported the same to be adulterated due to the presence of artificial coal-tar dye. Municipal Corporation of Delhi filed a complaint on the basis of this report under Sections 7/16 of the Prevention of Food Adulteration Act against the petitioner.

(3.) The defence of the petitioner as disclosed in his statement under Sec. 342 of the Code of Criminal Procedure was that no sample of chilli powder was lifeted from his shop.