FODD INSPECTOR Vs. SEETHARAM RICE AND OIL MILS

JUDGEMENT

(1.) These criminal appeals, revision petitions and the criminal miscellaneous petition raise certain points of great importance relating to the scope of and procedure contemplated under S.20A of the Prevention of Food Adulteration Act, 1954, which will hereinafter be referred to, for brevity, the Act.

(2.) The points which fall for determination are:

(3.) The relevant and material facts necessary for the disposal of these criminal appeals, revisions and miscellaneous petition can be stated in a short compass: