K P ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned APP for respondent Nos.1 and 2.

(2.) THE Chief Judicial Magistrate, Sindhudurg-Oros vide his judgment and order dated 17th December, 1990 passed in Regular Criminal Case No.29 of 1997 found the petitioner-original accused guilty for the offence under Section 7(v) read with rule 29 punishable under Section 16 of the Prevention of Food Adulteration Act and he was sentenced to suffer RI for six months and to pay a fine of Rs.1000/- in default S.I. for three months. The appeal preferred by the petitioner came to be dismissed, hence, this revision.

(3.) THUS, from Rule 29, it is seen that synthetic food colour can be used in biscuits. Thus, as such, synthetic colour could have been used in Jeera Toast. Rule 28 which deals with synthetic colours, states that no synthetic food colours except those stated in Rule 28 shall be used in food. Rule 28 states that one of Synthetic food colours which may be used is yellow, the common name of which is Tartrazine sunset yellow FCF.