Supreme Court of India
M.K. Ananda Rao vs State Of Andhra Pradesh on 24 November, 1978
Equivalent citations: AIR1979SC701, 1979CRILJ644, (1979)3SCC573, AIR 1979 SUPREME COURT 701, 1979 CRILR(SC MAH GUJ) 367, 1979 (2) FAC 4, 1979 2 FAC 4, 1979 SCC(CRI) 734, 1979 (3) SCC 573, (1979) 2 FAC 4
Author: Jaswant Singh
Bench: Jaswant Singh, O. Chinnappa Reddy
JUDGMENT Jaswant Singh, J.
1. Having heard counsel for the parties and given our thoughtful consideration to the submissions made by them, we do not think that any interference with the judgment and order of the High Court is called on for in so far as the conviction of the appellant for the offence under Section 16(1)(a) read with Sections 7 and 2(1) of the Prevention of Food Adulteration Act read with Rule 46 of the Rules made under the said Act, in respect of the sale of 450 grams of ghee to the Food Inspector, is concerned. However, taking into consideration all the facts and circumstances of the case, we think that the period of imprisonment already undergone by the appellant and fine of Rs. 500 will meet the ends of justice. In default of the payment of fine, the appellant shall undergo simple imprisonment for a period of six months as ordered by the High Court. With this modification in sentence, the appeal is disposed of.