NANHUMAL Vs. STATE OF U P

JUDGEMENT

(1.) THE two revisionists have been convicted under Section 7/16 Prevention or Food Adulteration Act and each of them sentenced to six months R. I. and a fine of Rs. 1000/- in default further R. I. for six months.

(2.) THE prosecution case was that on 19-10-1974 at about 2. 00 p. m. food inspector had taken a sample of whole Dhania exposed at the Kirana shop of the revisionists' firm styled as Nanhmmal Santosh Kumar. On analysis this sample was found to contain 12. 79 peroent inorganic extraneous matter including insect infested Dhania which is mare than the prescribed maximum limit of 7% for such matter and was, therefore, adulterated. THE revisionists are father and son and were prosecuted as alleged owners of the firm. THE Magistrate convicted and the conviction was upheld in appeal.