BHERUDHAN CHARADIA Vs. STATE AND ANR.

JUDGEMENT

(1.) THE Petitioner Bherudhan Charadia has been convicted under Section 16(1)(a)(i) read with section 7(i) of the Prevention of Food Adulteration Act (hereinafter called 'the Act') and sentenced to two months simple imprisonment and a fine of Rs. 300/ - In default further simple imprisonment for two months.

(2.) THE facts are that on the 27th July 1960 the Petitioner was working as a salesman of Messrs. Commercial Trading Company at Bazar Road, Tezpur. The Urban Health Officer, Tezpur on that date found stored in the shop some adulterated ghee. He took two sets of samples of ghee and sent the same to the Public Analyst for chemical analysis. After the report of the Public Analyst complaint was filed and the prosecution started against the applicant.

(3.) THE defence taken was a denial of the guilt.