A.D.TATED - (1.)The State preferred Criminal Appeal No. 173 of 1982 for enhancement of sentence and the accused Preferred Criminal Appeal No. 289 of 1987 against their conviction for the offence punishable under section 7(v) read with section 16 of the Prevention of Food Adulteration Act 1954, and the sentence of fine of Rs. 1000/- imposed on the accused No. 1 firm and the sentences till the rising of the Court and to pay a fine Rs. 1,000/- each, or in default, R.I. for three months imposed on the accused Nos. 2 and 3, by the order dated 19th December, 1981 passed by the Joint Civil Judge and Judicial Magistrate, First Class, Sangli, in Criminal Cause No. 3624 of 1978.
(2.)The accused No. 1 firm and its partners, accused Nos. 2 and 3, were prosecuted under section 7(v) read with sections 16 and 17 of the Prevention of Food Adulteration Act, 1954 ( the Act , for short) for having sold adulterated Dhania (dry coriander). The learned trial Judge, on considering the evidence adduced by the prosecution, convicted the accused and sentenced them as aforesaid.
(3.)Ashok kumar Bandoba Hogale, Food Inspector (P.W. 1), obtained a sample of dhania (dry coriander) from the shop of the accused on 18th January, 1977 and after following the necessary procedure sent it to the Public Analyst, who found that the sample contained inorganic extraneous matter more than 2% by weight and did not conform to the standard dhania (whole) as per the of the Prevention of Food Adulteration Rules, 1955 ( the Rules for short).