INDORE MUNICIPAL CORPORATION Vs. KISHANLAL ASSODAMAL

JUDGEMENT

(1.) THIS revision petition is directed against the appellate order dated 5-3-1984 passed by the 3rd Additional Sessions Judge, Indore in Criminal Appeal No. 350 of 1982.

(2.) CIRCUMSTANCES giving rise to this petition are these. The Food Inspector of the appellant-Corporation had on 31-8-1977 obtained sample of the raepeseed oil from the non-applicant No. 1 Kishanlal. On analysis, it was, on saponification test, found to be adulterated. He was, therefore, prosecuted and the learned trial Magistrate at the conclusion of the trial convicted him under Section 7 (i) read with Section 16 (l) (a) (i)of the Prevention of Food Adulteration Act 1954 (for short the Acf) and sentenced him to r. I. for six months and fine of Rs. 1000/-

(3.) THE non-applicant No. 1 preferred the aforesaid appeal wherein his conviction has been maintained but only the sentence of imprisonment has been reduced to imprisonment till the rising of the Court.