T VISWAMBHARAN PILLAI Vs. FOOD INSPECTOR KOLLAM

JUDGEMENT

(1.) This revision petition is directed against the concurrent verdict of guilty, conviction and sentence in a prosecution under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (for short 'the Act').

(2.) The crux of the allegation against the petitioner is that he sold pineapple cool drinks to the Food Inspector - P.W.1. On analysis that was found not to conform to the standards prescribed for fruit drinks in Appendix B - Item A. 16.05 of the Prevention of Food Adulteration Rules, 1955 (for short 'the Rules). The prosecution alleged that the article must be held to be adulterated under Section 2(ia)(m) of the Act.

(3.) The prosecution examined P.Ws.1 to 5 and proved Exts.P1 to P17. No defence evidence - oral or documentary, was adduced by the defenqe.