DIRECTOR GENERAL HEALTH SERVICE Vs. SUNDER LAL

JUDGEMENT

(1.) The present appeal has been field on behalf of the Director General of Health Services against an order of the Met. Mgt., New Delhi dated 12.4.77. whereby he acquitted all the respondents u/s 7/16 of the Prevention of Food Adulteration Act ('the Act').

(2.) The respondents had been prosecuted on the ground that a sample of 300 gms. of asafoetida (Hing) was lifted from the shop of M/s. Nand Lal and Co. on 30.3.73 and one of the samples which was sent to the Public Analyst for analysis was found adulterated due to 20.38 excess in total ash percent weight and 8.84 excess in ash insoluble in dilute Hydrochloric Acid percent by weight.

(3.) The respondents had denied adulteration and some of them like Bansi Dhar, Nand Lal, Vidya Sagar and Karam Narain had also pleaded that they were not incharge or responsible to the company for the conduct of its business and it was only Sunder Lal, from whom the sample was purchased, was looking after the affairs of the company.