TIRANGI LAL Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under sections 7/16 of the Prevention of Food Adulteration Act and sentenced to 11/2 years R.T. and a fine of Rs. 2000.00 by the trial court. His conviction has been maintained in appeal by the Sessions Judge, Badaun but the sentence imposed upon him has been reduced to 1 year's R.I. and a fine of Rs. 1500.00. Hence this revision.

(2.) I have perused the impugned order.

(3.) According to the prosecution case, the Food Inspector has taken a sample of Rangeen Barfi from the shop of the applicant in Kakora Mela at 9 A.M. on 9-11-1976 in accordance with the procedure prescribed by law. One of the sample phials was sent for analysis to the Public Analyst whose report disclosed that it has been coloured with a prohibited dye and as such it was adulterated. After obtaining sanction the applicant has been prosecuted and convicted as above.