RAM SWARUP Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a revision against a judgment and order of the IX Additional Sessions Judge, Agra, dismissing an appeal of the applicant Ram Swarup and upholding his conviction under Sections 7/16 of the Prevention of Food Adulteration Act and sentenced to R.I. for six months and a fine of Rs. 1000.00. In default of payment of fine, the applicant was ordered to undergo simple imprisonment for three months.

(2.) The prosecution case was that on 20th Dec., 1975, at about 6 P.M., Sri V.N. Kulshreshtha, Food Inspector, gave notice to the applicant that he was purchasing the sample for analysis by the Public Analyst and purchased Pears from the applicant and sent one of the parts of the sample to the Public Analyst, who reported that it contained unpermitted Coal Tar Dye.

(3.) The applicant was, accordingly, prosecuted for an offence under Sections 16/7 of the Prevention of Food Adulteration Act.