PUBLIC PROSECUTOR Vs. M B BUHARI

JUDGEMENT

(1.) THIS is an appeal by the State against the order passed by the Chief Presidency Magistrate in C. C. No. 4324 of 1956.

(2.) THE respondents are charged under Section 7 (2) of the Essential Commodities Act, 1955, read with Section 4 (1) of the Vegetable Oil Products Control Order, 1947, The circumstances under which the prosecution was launched are these.

(3.) UNDER the directions from the Deputy Director of Commerce P. W, 4 went to the shop of the respondents and purchased one tin of Vanaspathi which was called Lion Brand. It was sent) to P. W. 2, the Government analyst. It was a two pound tin and the price was Rs. 2-80. On analysis it is stated the oil did not conform to the specifications laid down in the rules framed under Or. 4 (1) of the Vegetable Oil Products Control Order, 1947. Stocking, therefore, of such commodity for sale is liable to be dealt with under Section 7 (2) of the Essential Commodities Act, Act X of 1955.