LILA KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE facts leading to this revision are that on January 29, 1977. P.W.1, A.N. Sharma, Government Food Inspector went to the shop of Lila Krishan petitioner situated at Mamu Bhanja Adda, Sonepat. He was accompanied by P.W.2, Dr. Baldev Datta. The petitioner was found in possession of 4 kilograms of Jeera which he had kept for sale. After satisfying the formalities required by law, P.W. A.N. Sharma purchased 450 grams of Jeera as sample from the petitioner. He dealt with the sample in accordance with the provisions of law. One part of the sample was sent to public analyst whose result of analysis is as follows : -

(2.) IN support of the prosecution case P.W.1 A.N. Sharma, P.W.2 Dr. Baldev Datta, P.W.3 Bhagwan Dass, who had also been associated in the proceedings at the spot, and P.W. 4 Satbir Singh Peon, who had taken the sample to the Food Laboratory, appeared in the witness box. They supported the prosecution.

(3.) THE petitioner when examined under Section 313 of the Code of Criminal Procedure, admitted the purchase of sample from him by the Government Food Inspector. He denied the other allegations. The defence did not tender any evidence.