BANSI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) BANSI Lal was tried for an offence under section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act by Shri S.K. Kapoor, the learned Sub Divisional Judicial Magistrate, Gohana. He was convicted and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/-. Dissatisfied with this judgment dated 17, 1934 Bansi Lal filed an appeal which was dismissed by the learned Additional Sessions Judge, Sonepat, as per judgment dated May 14, 1985, against which the present revision petition has been filed.

(2.) BRIEFLY stated, the prosecution case was that on September 28, 1981 Dr. R.C. Chopra, Government Food Inspector accompanied by some other persons visited the hotel of Bansi Lal situated at Old Bus Stand, Gohana and purchased 600 grams of Haldi (turmeric powder) on payment of Rs. 3.60. It was divided into three equal parts and was sealed as per rules into three dry and clean bottles. One sealed bottle was sent to the Public Analyst, Haryana. On analysis, he found four living meal worms, six dead weevils and one dead house fly. He reported that Haldi powder was not fit for human consumption.

(3.) I have heard Shri N.S. Panwar, the learned counsel for the petitioner and Shri Karam Singh, AAG, Haryana and have perused the record.