HAFISA Vs. FOOD INSPECTOR ERNAKULAM

JUDGEMENT

(1.) This is an application for revising an order passed by the District Magistrate, Ernakulam, on a petition filed by the complainant on 19-7-1966 in C. C. No. 394 of 1967 under S.13(2) of the Prevention of Food Adulteration Act, 1954, hereinafter referred to as the Act.

(2.) The revision petitioners are the accused in the case. The complaint was that they committed offences punishable under S.16(1)(a)(i) and (ii) of the Act in that they have sold lac dhall or kesari dhall. Pw. I after purchasing the dhall and dividing it into three parts sent one part to the Public Analyst. The report of the Public Analyst is Ext P6. In the report the Public Analyst found:

(3.) The learned Magistrate overruled the objection and allowed the application by the order under revision.