RAJ KUMAR AND ORS. Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) This revision arises out of a case under section 7 read with section 16 of the Prevention of Food Adulteration Act, 1954. Shri C.R. Negi, Magistrate First Class, Delhi, had tried the case and convicted the accused as under :

(2.) The appeal filed against the judgment of the Magistrate was dismissed by Shri O.N. Vohra, Additional Sessions Judge, Delhi, on June 19, 1967. Thereafter on behalf of the above-mentioned persons and companies a revision was preferred to this Court.

(3.) On June 9, 1964, Raj Kumar, salesman of Messrs Soft Drink Private Limited, sold 39 crates of aerated water known as "Gold Crush", manufactured by Messrs J. B. Bottling Company Private Limited to the A.G.C.R. Office canteen, Indra Prastha Estate, New Delhi. A cash memo regarding purchase of those crates, for Rs. 164.00 was issued by the salesman.