MUNICIPAL CORPORATION OF DELHI Vs. SATPAL KAPOOR, PROPRIETOR AMBROSIA FOOD AND CANNING INDUSTRIES, DELHI AND ANOTHER

JUDGEMENT

(1.) These six appeals (Criminal Appeals Nos. 170-D to 175-D of 1961), have been filed by the Municipal Corporation, Delhi, against the acquittal of the respondents on charges under section 7 read with section 16 of the Prevention of Food Adulteration Act, 1954, (Act No. 37 of 1954), hereinafter to be referred to as the Act.

(2.) It will be convenient to dispose of all the appeals in the course of the following order inasmuch as the orders of acquittal dated the 3rd October, 1961, as recorded by Shri Amba Parkash, Magistrate First Class, Delhi, are in identical terms and the facts are also in an the cases similar.

(3.) Sat Pal Kapoor, the respondent, is the proprietor of the Ambrosia Food and Canning Industries, Delhi, and Mangal Singh respondent was a salesman at that shop. The Food Inspector on various dates took into possession from this shop samples of synthetic vinegar. These were sent to the Public Analyst and as stated in the complaint filed by the Municipal Prosecutor of the Municipal Corporation, Delhi, the samples were found to be adulterated and the following adulteration is alleged to have been found :