BENI PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has been convicted for the offence punishable under Section 7(1) read with Section 16(1) (a) (i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the 'Act').

(2.) In brief the case of prosecution is that on 18-6-1984, Food Inspector T.P. Tiwari (PW 1) took the sample of 'Jagni' oil from the applicant. The same was sent to the Public Analyst, in the report, the sample of the oil and was found to be sub-standard, as a result of which the applicant was prosecuted and the charge sheet was filed.

(3.) The learned trial Judge framed charges for the offences punishable under Section 7(1) read with Section 16(l)(a)(i) of the Act. The applicant abjured the guilt.