BANARSI LAL Vs. STATE

JUDGEMENT

(1.) THE petitioner runs a shop under the name and style of M/s Good Luck salt Company behind Shadipur Depot, New Delhi as a proprietor-cum-manufacturer of food articles. On a visit of the food Inspector at the premises of the petitioner, two samples of iodized salt were taken which were found to contain low iodine content as also matters soluble in water other than Nacl. The samples were taken of the brand Swastic manufactured by the Gagan Salt Company of which the petitioner was the seller. The complaint was lodged against the petitioner and after framing of charges and recording of evidence, the petitioner was found guilty of violation of provisions of Section 2 (ia) (a) (m)and rule 32 (e) (f) r/w Section 7/16 of the Prevention of Food Adulteration Act, 1954 ("pfa Act" for short) by the order dated 09. 01. 1992.

(2.) THE order of sentence was pronounced on 15. 01. 1992 whereby the petitioner was sentenced to undergo RI for six months and to pay a fine of rs. 2,000/- and in default further six months RI.

(3.) THE petitioner aggrieved by the said order, filed an appeal before the learned Addl. Sessions Judge and the said appeal was dismissed by the order dated 22. 03. 2000. The petitioner now seeks to challenge both the aforesaid orders.