STATE BY THE FOOD INSPECTOR, RAJAPALAYAM MUNICIPALITY REP. BY PUBLIC PROSECUTOR Vs. AHEMED MEERAN AND ANOTHER

JUDGEMENT

(1.) THE above appeal arises out of the order of the learned Judicial Magistrate III, Srivil -liputtur in C.C. 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 1 -12 -1989 at about 11:30 A.M., in the shop belonging to A.1 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 has held that there was no proper authorisation for the Food Inspector to file the complaint as well as violation of Section 11(1)(a) of Food and Adulteration Act.