RAMDAS JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE applicant has been convicted under Section 7/16 of Prevention of Food Adulteration Act, 1954 (in short 'the Act') and has been sentenced to suffer six months' simple imprisonment and fine of Rs. 1000/-, in default, further imprisonment of three months by Trial Court. The judgment of conviction and order of sentence has been affirmed by the Appellate Court by the impugned order.

(2.) IN brief the case of the prosecution is that on 25-11-1989, Food Inspector D. P. Khare along with other Food Inspectors inspected restaurant of applicant and took the sample of "besan Ka Laddu". After following the due procedure as contemplated under the Act and the Rules made thereunder, the sample was sent to Public Analyst, who found the sample to be adulterated.

(3.) ACCORDING to Public Analyst, the sample of 'besan Ka Laddu' was containing "kesridal Flour", as a result of which it was opined to be adulterated.