THARAYIL SAIDALAVI Vs. FOOD INSPECTOR

JUDGEMENT

(1.) Revision petitioner was prosecuted before the learned Magistrate for offences under Sections 7(i) r/w Section 2(ia)(m) punishable under Section 16(1)a of Prevention of Food Adulteration Act, 1954 (in short 'the P.F.A. Act'). The court below examined five witnesses and marked seventeen documents on the side of the prosecution. There was no defence evidence.

(2.) After appreciating the evidence, the court below found that the revision petitioner was guilty of offences punishable under Sections 7(i) r/w 2(ia)(m) punishable under Section 16(1)a of P.F.A. Act and convicted thereunder.

(3.) The revision petitioner approached learned Sessions Judge with a criminal appeal. After considering the evidence in detail, the learned Sessions Judge dismissed the appeal. Aggrieved by that, the revision petitioner has come up before this Court.