- (1.) This appeal has been filed by the two accused persons who stand convicted by the High Court for an offence punishable under Section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act") for having been found selling an adulterated food article - "Chhena Mithai".
(2.) In the light of what we intend to hold in this matter, the detailed facts would not be necessary.
(3.) The Public Analyst in his report found that the above-mentioned food article was adulterated with starch.;