STATE Vs. SHANMUGAM

JUDGEMENT

(1.) THE above revision is directed against the order dated 16.6.1994 in C.C.No.20 of 1994, on the file of the learned Judicial Magistrate, Tiruchengodu, wherein, the petitioner was charged for the offences punishable under Secs.7(l) and 16(l)(aXi) of the Prevention of Food Adulteration Act, 1954, read with Rule 5 of the Prevention of Food Adulteration Rules, 1955.

(2.) THE petitioner was facing a trial for the offences punishable under Secs.7(l) and 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954, read with Rule 5 of the Prevention of Food Adulteration Rules, 1955, in connection with an occurrence said to have taken place on 25.6.1992 at about 10 a.m., when the Food Inspector, Tiruchengodu, found that the rose milk sold by the respondent herein was not up to the standard of quality as prescribed under Appendix "B" of the Prevention of Food Adulteration Rules, 1955. Hence, he was charged for the offences punishable under Secs.7(l) and 16(l)(a)(i) of the Prevention of Food Adulteration Act, 1954, read with Rule 5 of the Prevention of Food Adulteration Rules, 1955.