JAGAN NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is revision petition against the order of the learned Additional Sessions Judge, Jind dated March, 23, 1983, whereby. the conviction and sentence of the petitioner under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (for short. the Act) Imposed by the Additional Chief Judicial Magistrate Jind vide order dated January, 11, 1982, was upheld.

(2.) THE prosecution case is that on January 3, 1979, Moti Ram. Govt. Food Inspector, Jind accompanied by Rattan and Dr. R.S. Garg went to the premises of the petitioner situated in village Datrath and purchased 900 grams of chewing golis from him for analysis. After completing the formalities. one of the samples of chewing golis was sent to the Public. Analyst, who subsequently found the same to be adulterated as it contained acid insoluble ash in Dil Hel 0.26%. against the maximum prescribed standard or 0.20% and soap stone 0.21%. The sample was also coloured, with unpermitted orange coat tar-dye.

(3.) THE learned Additional Sessions Judge while upholding the judgment of the learned Magistrate observed in his judgment in the following terms :