MARTIN JOSEPH Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The resivision petitioner is the accused in C.C. No. 28 of 2006 on the file of the Court of the Judicial Magistrate of First Class-III, Thiruvananthapuram.

(2.) The revision petitioner was indicted by the Food Inspector, Thiruvananthapuram Corporation for the offences under Sections 2(i-a) (a) (j)(ix) (k), Section 7 (i)(ii) and Section 16 (1A) (i), 1 (a)(i) of the Prevention of Food Adulteration Act, 1954 and Rules 23 and 29 of the Prevention of Food Adulteration Rules, 1955.

(3.) Heard both sides.