K.A. MUHAMMED Vs. JOSEPH SHAJI GEORGE

JUDGEMENT

(1.) The first accused in C.C. No.367 of 1998 on the files of the Court of the Judicial Magistrate of First Class - II, Cherthala filed this Revision Petition challenging the concurrent finding of conviction and sentence passed by the courts below under Sections 2(ia)(a), 7(i) and 16(1) (a)(i) of the Prevention of Food Adulteration Act, 1954 read with Rule 29 of the Prevention of Food Adulteration Rules, 1955 and Section 16(i)(a)(i) read with Rule 50(1) of the Prevention of Food Adulteration Rules, 1955.

(2.) Heard.

(3.) The prosecution allegation can be briefly stated thus: -