SABYASACHI BHATTACHARYYA, J. - (1.) The appellant, who is in custody, has preferred a challenge against his conviction under Sections 272 and 273 of the Indian Penal Code (hereinafter referred to as "the I.P.C.").
(2.) The moot ground of challenge is that the evidence produced in the matter does not incriminate the appellant under either of the aforesaid Sections of the Indian Penal Code.
(3.) Sections 272 and 273 of the I.P.C are quoted below: "272. Adulteration of Food or drink intended for sale.--Whoever adulterates any article of food or drink, so as to make such article noxious as food or drink, intending to sell such article as food or drink, or knowing it to be likely that the same will be sold as food or drink, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both. 273. Sale of noxious food or drink.--Whoever sells, or offers or exposes for sale, as food or drink, any article which has been rendered or has become noxious, or is in a state unfit for food or drink, knowing or having reason to believe that the same is noxious as food or drink, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both." ;