JAGAR NATH AND ANR. Vs. STATE OF H.P.

JUDGEMENT

(1.) The present Petitioner was convicted under Sec. 16(1)(a)(i) of the Prevention of Food Adulteration Act(hereinafter to be called as the 'Act') and was sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs. 1,000/ - and in default of the payment of fine, he was to suffer simple imprisonment for a period of two months, by the trial Magistrate and on appeal before the learned Sessions Judge, Solan, the aforesaid conviction and sentence had been maintained.

(2.) The food Inspector on 16th December, 1987, visited the shop of the present Petitioner at Kunihar, District Solan and purchased sample of Haldi Sabut for the purpose of analysis in accordance with law and procedure in this behalf. The Public Analyst found the sample to be adulterated, and a complaint under Sec. 7(i) of the Act was preferred against the present Petitioner.

(3.) The trial Magistrate convicted the Petitioner and passed the sentence, as referred to above, which was maintained by the learned Sessions Judge.