STATE Vs. AHEMED MEERAN

JUDGEMENT

(1.) The above appeal arises out of the order of the learned Judicial Magistrate III, Srivilliputtur in CC No.594 of 1989 dated 15/5/1990.

(2.) The accused herein stood charged under the provisions of Food and Adulteration Act on the ground that on 12/2/1989 at about 11.30 a.m., in the shop belonging to A1 it was noticed that they were in possession of Bengal Gram Dal with Kesari Dal adulterated in violation of the provisions of Food and Adulteration Act.

(3.) The learned Magistrate had cited several reasons for rejecting the complaint.