STATE Vs. GUNJ LAL AND JEEVA SHAH

JUDGEMENT

(1.) THIS is an appeal by the State against the actuation of Gunj Lal who was hide under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (No. 37 of 1954). The charge against the Respondent was that he was selling ground chillies Which were highly adulterated with wheat bran. The chillies were thus stated to have become unwholesome food stuff. There is no dispute on facts before us. The chillies were purchased by the Inspector from the Respondent's shop and, therefore, there was a sale of the food stuff by the Respondent. The chillies were sent by the Food Inspector to the Public Analyst for analysis and the report of the analyst is Exhibit P D, the relevant part of which is set out below:

(2.) IT may be mentioned that with regard to the specification of chillies, under Rule 5 of the Rules made under the Act, in the definitions and standards of quality in Appendix 'B' in A.05.10, it Is specified that the chillies shall contain:

(3.) I wish to add a few words to the detailed judgment of my learned brother.