RAGHUNATH DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Criminal liability in case of insect-damaged and/or insect-infested articles of food under the Prevention of Food Adulteration Act, 1954 falls for determination in these revision petitions.

(2.) At the admission stage of Criminal Revision No. 7 of 1983, it was urged that sub-clauses (l) and (m) take out the case of primary food from the purview of sub-clause (f) of clause (ia) of S.2 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act") as held in State of Haryana v. Rama Nand (1982) 84 Pun LR 649. The Court was then of the view that important questions of law being involved, the case be placed before a Division Bench. For similar reasons, Criminal Revision No. 75 of 1983 and Criminal Revision No. 100 of 1983 were ordered to be heard along with Criminal Revision No. 7 of 1983. We proceed to dispose of all the above-mentioned three cases by this judgment.

(3.) The facts of three cases are as follows.