- (1.) This criminal revision has been filed against the judgment and order dated 15.5.1987 passed by IIIrd Addl. Sessions Judge, Jaunpur in Criminal Appeal No.9 of 1984 dismissing the appeal of the revisionists which was filed by them against the judgment and order dated 12.12.1983 passed by Judicial Magistrate Ist, Jaunpur in Criminal Case No.374 of 1983 whereby the revisionists were convicted under Section 7/16 Prevention of Food Adulteration Act (in short 'PFA Act') and were sentenced to undergo six months' rigorous imprisonment and fine of Rs.1,000/- each, in default whereof they were directed to undergo further R.I. for three months.
(2.) Briefly stated the facts of this case are that on 10.5.1979 at about 2.30 p.m. the Food Inspector visited the Firm of revisionists situated at Mohalla Madhare Tola P.S. Kotwali District Jaunpur and purchased 375 gram of Til oil and paid price amounting to Rs.4.50. Appellants had a firm at the place mentioned above in the name of Firm Abdullah Habibullah. The Food Inspector sent the sample of Til oil to the Public Analyst Lucknow. The Public Analyst found the same of Til oil and found it to be adulterated.
(3.) The trial court framed the charge under Section 7/16 PFA Act against the accused revisionists and after hearing the arguments of learned counsel for both the parties and perusing the evidence on record convicted the accused revisionists and sentenced them as hereinbefore mentioned in the beginning of the judgment.;