STATE OF DELHI ADMN Vs. FATEH CHAND

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 12th February, 1996 whereby the learned Metropolitan Magistrate acquitted the respondent of the charges under Section 7/16 of the Prevention of Food Adulteration Act.

(2.) Food Inspector had collected sample of edible Catechu (katha) from the shop of the respondent. The sample was sent to Central Food Laboratory for analysis. The report of the Central Food Laboratory was as under:

(3.) Prosecution was launched against the respondent on the basis of the fact that the sample of edible catechu did not conform to two parameters, one moisture being 16.3% as against limit of 16 % and amount of ash soluble in HCL exceeding from 0.5% on dry weight.