KADAMBALA GOPALA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner herein is the solitary accused in CC No.90 of 1997 on the file of the Judicial First Class Magistrate, Ichapuram. He is prosecuting for the offences under Food Adulteration Act. According to the prosecution, the accused was said to be running a make-shift hotel in which he had been selling eatables which were adulterated.

(3.) During the course of the trial, two documents i.e., Exs.P5 and P6 were marked on which the prosecution seeks to rely for showing that the accused has been running that hotel which the accused denied. During the examination of PW3, who is no other than the Food Inspector concerned, it was suggested to him that he forged the signature purported to be that of the accused in Ex. P6. In regard to Ex.P5, it was suggested that while the name of the father of the accused was found in it as the person paying the licence fee, the name of the accused and the words 'son of have been added and forged therein.