STATE Vs. JANTA SHUDH MASALA STORE

JUDGEMENT

(1.) THIS appeal filed by the State is directed against the judgment dated 20th February, 1984 passed by the learned Additional Sessions Judge, Delhi (ASJ) in Criminal Appeal No. 147 of 1981.

(2.) BY the impugned judgment dated 20th February, 1984 the learned ASJ allowed the appeal filed by the Respondents against the judgment dated 30th october, 1978 passed by the learned Metropolitan Magistrate, Delhi ( MM )convicting the Respondents for the offences under Sections 7 read with 16 of the prevention of Food Adulteration Act, 1954 ( PFA Act ) and the order dated 3rd november, 1978 whereby the Respondents were sentenced to undergo rigorous imprisonment of nine months and a fine of Rs. 1,500/- each, and in default of the payment of fine, they would further undergo rigorous imprisonment of three months.

(3.) FOOD Inspector Shri Gurdas purchased a sample of Lal Mirchi powder from m/s. Janta Shudh Masala Store from its premises No. 489/20-B, Gandhi Nagar, delhi on 7th July, 1977 at about 5. 00 pm. The sample was sent to the Public analyst on the next day i. e. 8th July, 1977. The test report of the sample of the Public Analyst indicated the following results: <FRM>JUDGEMENT_268_ILRDLH17_2008Html1.htm</FRM>