FOOD INSPECTOR Vs. BHASKARAN

JUDGEMENT

(1.) THIS is an appeal against an order of acquittal passed by the Addl. Judicial Magistrate of I Class, Trivandrum, in a case coming under the Prevention of Food Adulteration Act, hereinafter called the Act

(2.) ON a complaint filed by the Food Inspector, Trivandrum circle, alleging that the accused sold 750 grams of toor dhal to him at about 12 noon on January 1, 1978 which, on analysis, was found to be adulterated, the accused was tried for offences punishable under S. 16 (1) (a) (i) read with S. 7 (1) of the Act.

(3.) THE merchant from whom the accused claims to have purchased toor dhal was examined as Dw. 1 and Ext. Dlcash bill and Ext. D2 said to be the counter-foil of the same were marked.