VITHAL KALLAPPA SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals by the same accused arise out of two separate cases against him for offences under the Prevention of Food Adulteration Act, 1954. In one case the adulterated article is haldi and in the other it is chilly powder.

(2.) Section 2 of the said Act defines "adulterated" as :

(3.) The defence of the accused was that he was not a dealer in these goods but was running only the hotel and for the purposes of preparing articles of food which he was selling in his hotel he had bought them from the wholesaler, viz., the Liberty Stores, and that he had not mixed any colour in these commodities.