IN RE: P. JEYAVEERAPANDIAN Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal No. 434 of 1977 it filed by Jeyaveerapandian accused I in C.C. No 329 of 1973 on the file of the Sub Divisional Judicial Magistrate, Shencottab, against the Judgment of the learned Magistrate convicting him under S. 16(l)(a)(i) read with S. 14 of the Prevention of Food Adulteration Act and sentencing him to imprisonment till the rising of the Court and to fine of Rs. 250/ -. This appeal was originally filed before the Sessions Court, Tirunelveli, and numbered as Criminal Appeal No. 155 of 1974 in that Court, and later was transferred to this Court to be heard along with Criminal Appeal No. 888 of 1974, and has been now numbered as Crl. A. No. 434 of 1977.

(2.) CRL . A. No. 816 of 1978 has been filed by accused. No. 3 in the abovesaid C.C.329/73 ON the file of the Sub Divisional Judicial Magistrate. Shencottah, against the Judgment of the Magistrate convicting him of an offence punishable, under S. 16(1)(a)(i) read with S. 7(l) of the Prevention of Food Adulteration Act and sentencing him to suffer imprisonment till the rising of the' Court and to a fine of Rs. 200/ -, The appeal was originally filed as Crl. A. No. 161/74 before the Sessions Court, Tirunelveli, and later transferred to this Court for being tried along with Crl. A. No. 888 of 1974 on the file of the Court, and has now been numbered as Crl. A. No. 816 of 1978 in this Court.

(3.) THE facts: -The first accused (Appellant in C.A. No. 434/77) was the manufacturer of P.J.T. Pattani flour at Madurai. The license was in the name of his minor son. Accused 1 applied for license for having a retail shop under the name and style of Sakthi Stores within Kalladaikuriehi Panchayat. Accused -2 is the wife of Accused 3 (Appellant in C.A. 816 of 1978). The license for the shop at Kalladaikurichi stood in the name of Accused 2. (Accused No. 2 was acquitted by the trial Court). Accused 3 is conducting that business.