M.RAMACHANDRAN NAIR Vs. FOOD INSPECTOR

JUDGEMENT

(1.) The revision petitioner herein challenges the conviction and sentence against him under Section 16(1A)(i) of the Prevention of Food Adulteration Act (for short "the PFA Act"). He faced prosecution in the court below on the allegation that at about 1.00 p.m. on 02.04.1997, when the Food Inspector of the Ettumanoor Circle visited his grocery shop, he was found selling food articles without license under the PFA Act, and some quantity of dal purchased by the Food Inspector for consideration was found adulterated on analysis at the Regional Laboratory.

(2.) The prosecution examined five witnesses, and proved Exts.P1 to P20 documents in the trial court. On a claim of warranty made by the revision petitioner, the second accused was also impleaded during trial.

(3.) The accused denied the incriminating circumstances when examined under Section 313 Cr.P.C.. In defence, one witness was examined as DW1, and Ext.D1 was also proved.