PUBLIC PROSECUTOR Vs. SANNIDHI SRIRANGANAYAKULU

JUDGEMENT

(1.) THE charge against the accused was that he contravened the provisions of Section 6 (1) (b), Prevention of Adulteration Act. III [3] of 1918, and thereby rendered himself liable to be punished under Section 5 (l) (d) of that Acts.

(2.) P. W. I was the Sanitary Inspector of Akkiveedu. When he called at the Shop of the accused, P. W. 1 found the accused selling honey to p. w. 2. After the honey had been handed over to p. w. 2, P. W. 1 in his turn asked for some honey to be sold to him as a sample. The accused refused to sell any honey to p. w. 1. P. W. 2 had not, in the meanwhile, paid for the honey that had been sold to him. P. W. 1 obtained that honey and when it was analysed it was found to contain 88 per cent, of cane sugar.

(3.) THE learned Sub. Magistrate convicted the accused under Section 6 (1) (d) of the Acts and sen- tenced him to pay a fine of Rs. 95. On appeal, the learned Sub-Divisional Magistrate set aside the conviction and acquitted the accused. The learned Magistrate held that the transfer of honey to P. w. a did not constitute a sale. Of course, unless there was a sale to p. W. 2, the accused would not come within the scope of Section 5 (1) (b) or Section 5 (1) (d) as the case was laid against him. The learned Sub. Divisional Magistrate, however, appears to have taken an erro. neous view of what constituted a sale. It was not the spacing case of the accused at any stage that it was as a gift that he handed over the honey to P. W. 2. The accused denied that there had been any transfer of honey from him to P. w. 2. The evidence on record could leave one in no doubt on the question, that the accused did deliver honey to p. w. 2 who had come to the shop to buy that honey. That the purchase price was not paid before p. w. 2 left the shop did not make it any the less a sale though the liability of P. W. 2 to pay the purchase price remained. P. W. 2 admitted that he had not paid the money, but that in no way affected the -nature of the transaction which was a sale. Besides even the offer for sale is punishable under 8. 6 (1) (b ). Certainly when the accused handed over the honey to P. W. 2 it was in the least an offer for sale.