High CourtsDivision Bench(1940) 04 MAD CK 0055

In Re: Pudukodu Iswara Subramanya Iyer

Madras High Court · Decided on 11 April 1940 · Citation: AIR 1940 Mad 938

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 40 words

Lakshmana Rao, J.—The ghee was not stored or offered for sale, and the conviction u/s 5(1)(b), Madras Prevention of Adulteration Act, (Act 3 of 1918) is unsustainable. It is therefore set aside and the fine if levied will be refunded.