NARSINGU RAMULU Vs. STATE

JUDGEMENT

(1.) This revision is preferred against the judgment of the Additional Sessions Judge, Nalgonda in Crl.A. No. 25/84 dated 25-4-1985 confirming the conviction and sentence passed in C.C. No. 103/82 by the learned Judicial Magistrate of Ist Class Nalgonda in judgment dated 20-3-1984.

(2.) The facts that led to this revision are as follows : The Food Inspector, Nalgonda District filed a complaint against this revision petitioner who is A-1 and two others for an offence punishable under Sections 2(ia)(a)(b)(c), 7(i); rules 44(g), 5 appendix B, R.A. 29-01 of Prevention of Food Adulteration Act and the Rules thereunder r/w Section 16(1)(a)(i) of Prevention of Food Adulteration Act 1954.

(3.) The allegation against this accused is that on 28-8-1981 he was found selling toddy in Shop No. 4 situated in Ramagiri locality, Nalgonda. The proprietors of that shop are A-2 and A-3 i.e. Licensed Dealers. The sample was taken in three bottles and after observing all the formalities, one of those bottles was sent to the Public Analyst for analysis. The Public Analyst sent his report No. 381/81 dated 11-9-1981, giving his opinion that the sample contains saccharin.