M V ARUNACHALAM Vs. T KARTHIKEYAN

JUDGEMENT

(1.) The Petitioner is accused 1, who had been described as 'M. V. Arunachalam, Chairman, Chamundeswari Baugh, 1, Bishop's Gardens, Opp: Greenways Road, Madras-25' in the complaint, taken on file as C.C. No. 2213 of 1988 on the file of the Sub-Divisional Judicial Magistrate, Dindigul.

(2.) Accused 2 is one J. Jayalakshmi, Proprietrix, Gupta Traders, 325, New Dharapuram Road, Palani.

(3.) On 25-7-1986, one P. V. Susil Kumar, B.Sc., (Agri), the Agricultural Officer (Plant Protection) in charge; took the sample of Endosulphan 35% EC 250 ml. container from the business premises of accused 2 as per the Insecticides Act, 1968 (Act No. 46 of 1968 -for short _the Act_). One such sample so taken was sent to the Assistant Agricultural Chemist (Pesticide Testing Laboratory), Madurai. After analysis, the sample was declared as 'misbranded.'