STATE Vs. RAMESH CHANDULAL AND OTHER

JUDGEMENT

(1.) This is an appeal filed by the State for enhancement of the sentence.

(2.) Accused Nos. 1 and 2 are brothers. Accused No. 3 is the firm dealing in grocery. The Food Inspector purchased Kardi oil on 11th Oct., 1974. The report of the Public Analyst showed that the sample does not confirm to the standard as Laid down by the Prevention of Food Adulteration Rules, inasmuch as the sample contained 20.0% groundnut oil. On these facts the accused were prosecuted.

(3.) The accused pleaded guilty to the charge and gave a long drawn out application (Ex. 7) for leniency being shown to them in the matter of sentence.