LADHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an application-in-revision filed by Ladhu Ram against the judgment of the Sessions Judge, Sri Ganganagar, by which his appeal was dismissed and his conviction and sentence were maintained,

(2.) The petitioner was tried by the Judicial Magistrate No. 2, Sri Gangangar, for an offence punishable under Sec. 7 read with S. 16 of the Prevention of Food Adulteration Act, hereinafter referred to as the Act, and was found guilty there of. The Judicial Magistrate after convicting the petitioner for the aforesaid offence sentenced him to undergo simple imprisonment for six months and to pay a fine of Rs. 1000.00, in default of payment of fine to further suffer simple imprisonment for four months.

(3.) The prosecution case against the petitioner was that on 4-8-1970, at about 11 a.m. the Food Inspector, Ganganagar, went to the shop of the petitioner known as 'Firm Chiman Lal Kashmiri La)' and after disclosing his identity to the petitioner demanded from him 450 grams of turmeric powder on payment of price there of. There upon Ladhu Ram petitioner sold the required quantity of turmeric powder to the Food Inspector for Rs. 2.25. P. The quantity purchased was divided into three equal parts and each part was filled in. a. dry clean bottle by the Food Inspector. The bottles were then separately labelled and sealed in the presence of the Motbirs. One bottle containing sample of turmeric powder was sent to the Public Analyst, who, upon analysis, found that it was adulterated and did not conform to the prescribed standard of purity. The result of his analysis was as under ; - <FRM>JUDGEMENT_24_LAWS(RAJ)12_1976.html</FRM>