SABBAN IN JAIL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A.

(2.) So far as conviction under Sections 7/16 of the Prevention of Food Adulteration Act (hereinafter referred to as the 'Act') for not giving the sample whereby the applicant was held guilty for the violation of the provisions of Section 16(1)((c) and (1)(d) is concerned, the evidence of PW 2 coupled with the evidence of DW 1 clinches the issue in favour of the applicant that neither he was carrying on the business of grocery nor he had any such shop. His defence that he was engaged in watch repairing work is borne out from the evidence available on record.

(3.) PW 2 is the independent witness of the prosecution. He has admitted in so many words in the examination-in-chief as well as in cross-examination that the applicant had informed the Food Inspector that the shop does not belong to him. He may take the sample from its owner, who is not present at the shop, on his return. The Food Inspector and this witness both had stated that the applicant had locked the shop and went away. He thereafter stated that when he was 4 or 5 steps away from the shop the applicant had left the place by bolting the shop. Thus he made two different types of statements in the same breath. Therefore, it appears that PW 2 was not an eye-witness. The later portion of his evidence has also some bearing upon the presence of this witness. He had stated that "Who does not know the Food Inspector is P.S. Malik. He is a king. Whatever he will ask people will do. No body can defy him. I have no reason, to disbelieve this piece of his statement. It leads to no other inference, than one that the Food Inspector wielded enormous influence upon the local people of his area.They are gripped by a typical fear psychosis. He was not re-examined by the prosecution to seek any clarification for the above evidence from him. Therefore, this witness is apparently speaking what the Food Inspector commanded him to say irrespective of the fact whether it is true or false. He had deposed every thing that is stated by the Food Inspector, but the statement made by him in cross-examination is that they were just 5 or 4 steps away from the shop when the shop was closed. He had further admitted that he did not know the applicant from before. In these facts and circumstances, the evidence of this witness cannot be used by me for corroboration of the Food Inspector. His statement clearly negatives any case of resistance having been offered by applicant to the Food Inspector in taking sample.