FOOD INSPECTOR TRIVANDRUM Vs. DIVAKARAN

JUDGEMENT

(1.) The respondents herein, accused 1 and 2 respectively before the court below, tried on a complaint filed by the Food Inspector, Trivandrum Circle (PW 1) alleging that on February 17, 1978 at about 2. p.m. when PW 1 visited the shop belonging to the first accused, the second accused, salesman in the shop, sold 750 grams of Pea dhal which on analysis, was found to be adulterated and that the accused thereby committed offences punishable under S.16(1)(a)(i) read with S.7(1) of the Prevention of Food Adulteration Act, hereinafter called the Act.

(2.) In denying their guilt, the accused contended that they purchased the pea dhal in question from the shop of Sri. S. Pottivelu as per Ex. D1 cash bill and therefore they have not committed any offence as alleged.

(3.) There was no witness examined on the side of the accused.