STATE OF PUNJAB Vs. BAKHTAWAR LAL

JUDGEMENT

(1.) ON 21.6.1990 sample of Duble diamond tea was seized by Government Food Inspector from the Karyana shop of Bakhtawar Lal who had exhibited the same for public sale. On analysis the Public Analyst vide his report Ex. PF found the contents to be adulterated as it contained one iron bail of length 2.6 cm. equivalent, to 2960 parts per million in weight. Thereafter, the Government Food Inspector filed complaint Ex. P4 against Bhakhtawar Lal and the manufacture M/s. Duncans Agro Industries, Ltd. 31 N.S. Road, Calcutta and its Managing Director.

(2.) ON the request of the manufacturer, the second part of the sample was sent to the Director, Central Laboratory, Mysore, where vide its report Ex. PL it was opined that the sample did not conform to the standards laid down for tea under the provisions of Prevention of Food Adulteration Act as the contents were not free from the presence of extraneous matter identified as chaff.

(3.) FEELING aggrieved, the State filed Criminal Revision No. 7 of 10.5.1991, which was heard by Shri Nirmal Singh, Additional Sessions Judge, Faridkot who dismissed the same vide his judgment of August 20, 1991.