NANAKRAM Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) THIS revision petition has been directed against the judgment of conviction and order of sentence dated 8.5.1991 passed by the Municipal Magistrate, Bhopal, in R.T. No. 301/90 convicting the applicants under sections 7(l)/16(l)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act') sentencing each applicant for six months R.I. and fine R 1,500/ - each, in default, further five months simple imprisonment to each applicant. In appeal, the judgment of conviction and order of sentence has been maintained.

(2.) IN brief, the case of the prosecution is that on 13.4.1985, Food Inspector Shri G.K. Verma collected the sample of Soyabeen Oil from the shop of the applicants from a tin. A Panchnama (Ex. P -4) was prepared on the spot and after completing the formalities, the sample of the said oil' was sent to the Public Analyst who found the oil to be adulterated, as a result of which the applicants were prosecuted.

(3.) THE learned trial Judge after appreciating the evidence came to the conclusion that the applicants did commit the offence of which they were charged and as a result of which they were convicted and sentenced as mentioned hereinabove.