STATE OF H.P. Vs. MUKHTIAR SINGH AND TWO ORS.

JUDGEMENT

(1.) The present Respondents are being prosecuted under Sec. 16(1)(a)(i) read with Sec. 7 of the Prevention of Food Adulteration Act for selling adulterated Maida to the Food Inspector.

(2.) During the trial the accused had been summoned and put in the accusations under Sec. 251 Code of Criminal Procedure all of them did not plead guilty and accordingly the trial was fixed for recording evidence of the complaint.

(3.) On 12th January, 1990 the trial magistrate passed the following order: