TIRTH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against judgment dated 8. 7. 1993 of the Additional Sessions Judge, gurdaspur whereby the appeal filed by the petitioner against the judgment and order of sentence dated 23. 12. 1991 rendered by the Sub-Divisional Judicial Magistrate, pathankot convicting and sentencing him for an offence punishable under Section 7 read with Section 16 (1) (a) (i) of the Prevention of Food Adulteration Act, 1954 (for short, 'the Act') to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1,000 and in default of payment thereof, to further undergo rigorous imprisonment for three months, was dismissed.

(2.) ON 21. 12. 1989, the shop of the petitioner situated at village Kathlaur was raided by the Food Inspector Dr. Ravi kumar Dogra accompanied by Dr. S. S bhindar, District Health Officer. After disclosing their identity to the petitioner and after expressing the intention to purchase a sample of mustard oil, 375 grams thereof was purchased for an amount of Rs. 7. 90 from a tin of mustard oil meant for public sale and human consumption.

(3.) ON analysis, the contents of the sample; of mustard oil were found