RAM KISHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant was prosecuted under Sec. 7/16 of the Prevention of Food Adulteration Act.

(2.) According to the prosecution case on 18th Feb., 1979 the Food Inspector collected a sample of rape-seed oil from the shop of the applicant in accordance with law. The sample was sent to the Public Analyst, who reported that it was adulterated and was not in accordance with the standard prescribed for mustard oil. A written consent for initiating the prosecution was obtained from the concerned Chief Medical Officer and thereafter the prosecution was launched.

(3.) The prosecution examined Food Inspector before the trial court. The applicant also examined in defence two witnesses. The trial court found the applicant guilty and convicted him under Sec. 7/16 of the Act, and sentenced him to six months' R.I. and a fine of Rs. 1000.00. Feeling aggrieved the applicant preferred an appeal which has also been dismissed.