K.N. SADANANDAN Vs. FOOD INSPECTOR AND ORS.

JUDGEMENT

(1.) The third accused in S.T. No. 984 of 2003 on the files of the Court of the Judicial Magistrate of First Class, Kothamangalam filed this Revision Petition challenging the concurrent finding of conviction and sentence passed by the courts below under Ss. 2(ia)(a)(m), 7(i) and 16 (1)(a)(i) of the Prevention of Food Adulteration Act, 1954 and Rule 5 Appendix B Item No. A.17.11 of the Prevention of Food Adulteration Rules, 1955.

(2.) Heard.

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