GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER was found guilty of offences under S. 7 (1), and 14 (A) read with S. 16 (1) (a) of the Prevention of Food Adulteration Act. The article involved is Bengal dam. By Ext. P10 report, Public Analyst found, that the sample analysed did not conform to the standards prescribed. At the instance of the petitioner, one part of the sample was sent to the Central Food Laboratory for analysis and by Ext. P16 report, central Food Laboratory also found the article adulterated, as not conforming to standard.

(2.) COUNSEL far petitioner challenges the conviction on several grounds. I advert only to one, for I think he is entitled to succeed on that ground.