JOGENDRA KHUNTIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is a revision against the appellate judgment of the Sessions Judge of Mayurbhanj -Keonjhar, maintaining the conviction of the Petitioner under Section 6(i) of the Prevention of Food Adulteration Act, 1954 (Act 37 of 1954) (hereinafter referred to as the Act) and the sentence of three months rigorous imprisonment and fine of Rs. 500/ - passed on him by the Sub -divisional Magistrate of Keonjhar.

(2.) THE Petitioner owns a grocery shop at Dhenkanal Hat. The Food Inspector of Soso Range (p.w. 1) inspected his shop on 6 -6 -1962 and took samples of mustard oil there from. One of the samples was sealed and handed over to the Petitioner and another was sent to the Public Analyst at Cuttack and a third sample was kept in the office of the Food Inspector. The report of the Public Analyst (ext. 2) shows that the results of the analysis were as follows:

(3.) CLAUSE (viii) of Section 2 of the Act defines a 'local authority' as follows: