STATE OF HIMACHAL PRADESH Vs. BALAK RAM

JUDGEMENT

(1.) THE State has filed this appeal against the dismissal order of the complaint filed by the Food Inspector and consequent acquittal of the respondent.

(2.) THE Food Inspector, Shri K. L, Ghai, had purchased a sample of wheat from the shop of the respondent on 13th Nov. 1969 for the purpose of analysis, vide receipt Ex. PB and on being sent to the Public Analyst for analysis it was found, vide report Ex. PD, that the sample was infested with insects to the extent of 25. 5%.

(3.) ON receipt of this report the Food Inspector lodged a complaint in the Court of the Magistrate 1st Class, Jogindernagar under the provisions of Section 7 read with Section 16 of the Prevention of Food Adulteration Act.