GURU PRASAD Vs. STATE

JUDGEMENT

(1.) M. M. Husain, J. Guru Prasad revisionist has been convicted and sentenced under Section 7|16 of the Prevention of Food Adulteration Act by the courts below. He has been awarded six months' R. I. and a fine of Rs. 1,000/- and in default of payment of fine to undergo three months' R. I.

(2.) IT is said that the revisionist was exposing for sale edible oil and other articles in village Samesi within the circle of Food Inspector Sri O. P. Srivastava. Sample of edible oil was obtained. IT was sent to Public Analyst and was to be adulterated.