STATE Vs. I RAMAMURTHY

JUDGEMENT

(1.) The above revision is directed against the order dated 26-9-1995 in CC No.1 of 1993 on the file of the learned Judicial Magistrate No.1, Ramanathapuram discharging the petitioner from the offence punishable under Section 7(1), 16(1)(a) read with Section 2(ix)(j)(k) of Prevention of Food Adulteration Act.

(2.) The respondents were facing the trial for the offence punishable under Sections 7(1) 16(l)(a) read with Section 2(ix)(j)(k) of the Prevention of Food Adulteration Act, with regard to an alleged occurrence said to have taken place on 11-8-1992 at about 10.30 a.m. while the petitioner was alleged to have sold 1500 grams of Cherry fruit syrup for a sum of Rs.40/- and the same was fond to have extraneous colouring matter and also it was said to be sold without prescribed declaratory label, as contemplated under Rule 24 framed under the Prevention of Food Adulteration Act.

(3.) One witness was examined as PW1 namely the Food Inspector who purchased 1500 grams of the alleged cherry fruit syrup and forwarded the same for chemical analysis and 39 documents were marked as Exhibits P1 to P39, through PW1. It is suffice to state that Exhibit P39 is the Chemical Analysis Report.