PUBLIC PROSECUTOR Vs. M. SETHUVEL CHETTIAR AND ORS.

JUDGEMENT

(1.) THESE appeals have been filed by the learned Public Prosecutor against the orders of acquittal. The respondents in all these cases Were prosecuted for offences under Sections 2 (i) (a) (1), 7 (i) and 16 (1) (a) (i) of the Prevention of Food Adulteration Act and Clause A. 11.11 in Appendix B to Rule 5 of the Prevention of Food Adulteration Rules. As the point raised in all these appeals is the same, they are disposed of together. The subject -matter in all these appeals is ice cream made of skimmed milk.

(2.) THE respondent in C.A. No. 212 of 1965 was the proprietor of Vasudev Ice Factory, Cool house at Door No. 166, West Masi. Street, Madurai. The Sanitary Inspector, Madurai Municipality, purchased 600 grams of ice cream from the respondent for sample. On analysis by the Analyst, the sample was found to be deficient in fats to the extent of 80 per cent.

(3.) IN C.A. No. 291 of 1965, the Sanitary Inspector purchased 600 grams of ice cream from the respondents as sample. On analysis, it was found that the sample Was deficient in fat to the extent of 66 per cent.