VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) VINOD Kumar petitioner was convicted under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act (for short, the Act) and was sentenced to six months' rigorous imprisonment and a fine of Rs. 1,000/- by the Sub-Divisional Judicial Magistrate, Panipat. On appeal, the learned Additional Sessions Judge, Karnal, in an exhaustive and lucid judgment had adverted to every contention raised on behalf of the petitioner and repelling the same has maintained the conviction and sentence. He has now come up by way or revision.

(2.) ON 29.3.1982, Shri A.N. Sharma, Government, Food Inspector accompanied by Dr. R.K. Tandon visited the business premises of the petitioner and purchased 600 grams of chillies powder from him for analysis. After completing the formalities, the Food Inspector sent one of the samples of chillies powder to the Public Analyst who vide his report Ex. PD held it to be adulterated as it contained ash insoluble in dilute hydrochloric acid 4.3% against the maximum prescribed standard of 1.3% and 3.5% grit.

(3.) MR . H.S. Gill appearing for the petitioner has raised the indentical arguments which were earlier urged before the appellate Court and which have been elaborately dealt with. To my mind, it would be totally wasteful to tread the same ground over again. It suffices to mention that I would endorse in toto the reasoning and the findings of the appellate Court.