- (1.) This appeal by special leave is by the Delhi Administration and directed against the judgment of a learned Single Judge of the Delhi High Court dismissing Criminal Revision No. 268 of 1982 in limine. That criminal revision was filed against the acquittal of the respondent by the learned Metropolitan Magistrate, Delhi in Case No. 11 of 1982, in which the respondent was tried for an offence under S. 7 read with S. 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act').
(2.) The Food Inspector, P.W.4 took a sample of lal mirchi powder from the grocery shop of the respondent. On analysis by the Public Analyst it was found in Ex. PW 1/C that the sample contained nine living meal-worms. There was no other evidence in support of the case of the prosecution that the lal mirchi powder was adulterated. It was contended before the learned Magistrate that the evidence by way of the Public Analyst's report does not satisfy the requirement of the definition of 'adulterated article' of food contained in S. 2(l)(f) of the Act. The learned Magistrate accepted this contention and found that the prosecution has failed to prove that the lal mirchi powder was adulterated and he accordingly acquitted the respondent.
(3.) The Calcutta High Court in Narkeldanga Roller Flour Mills v. Corporation of Calcutta 1973 FAC 257 : (AIR 1970 Cal 333) has observed : "Clause (f) of Section 2 defines the word 'adulterated' and an article of food is said to be adulterated if it is insect-infested. By physical examination the Public Analyst found blackish worms and the sample there is at best worm infested. Is the word 'worm' synonymous with 'insect' Did the legislature intend to condemn wheat products due to presence of seasonal worms The word 'insect' is defined in the Oxford Dictionary as "small invertebrate segmented animal having head, thorax, abdomen, and three pairs of thoracic legs, usually with one or two pairs of thoracic wings." The Word "worm" in the same dictionary is defined as "kinds of invertebrate limbless or apparently limbless creeping animal, such as are segmented in rings or are parasite in the intestines or tissues." There is, therefore, a good deal of difference between worms and insects and a sample of food becomes adulterated only when it is insect-infested. In the present sample, however, worms were found to be present and that in our view, does not satisfy the requirements of the definition "adulterated" under section 2 of the Act.";