IN RE, SOMISETTI PICHIAH Vs. STATE

JUDGEMENT

(1.) The petitioner was convicted under rule 29 read with the rule 28-E of the Rules framed under section 20 of the Madras Prevention of Adulteration Act, and sentenced to a fine of Rs. 100.

(2.) The case against him was that lie was found to be in possession of 50 bags of Lak Dhall Flour, which is a prohibited article, when the Health Officer and the Sanitary Inspector of Cuddapah raided his shop on 16th April, 1953.

(3.) The prosecution examined the Sanitary Inspector who raided the shop and two others in proof of its case. The opinion of the Government Analyst was that the stuff seized contained artificial water soluble yellow colouring matter derived from coaltar, which is injurious to public health.