Custodial sentence for sub-standard food may be substituted with fine per Food Safety and Standard Act.

The applicants (original accused) were convicted by the 4th Additional Senior Civil Judge and JMFC, Palanpur, in Criminal Case No. 59 of 1990 for offences under Sections 7 and 16 of the Prevention of Food Adulteration Act ("PFA Act").

The trial court sentenced them to one year of simple imprisonment and a fine of Rs. 1,000 each.

This conviction arose from a sample of 375 ml of palmolein oil purchased by the Food Inspector (Respondent No. 2), which was found to be sub-standard.

The applicants challenged the conviction on the grounds of procedural irregularities in sampling and sealing.

The 3rd Additional Sessions Judge, Banaskantha, dismissed their appeal (Criminal Appeal No. 5 of 2006) on 03.12.2010, confirming the trial court's order.

The court considered Sections 7 and 16 of the Prevention of Food Adulteration Act, 1954, which governed the original conviction.

The court primarily applied the principles underlying Sections 51 and 52 of the Food Safety and Standard Act, 2006, which provide for penalties in the form of fines rather than imprisonment for "sub-standard" food.

The court relied on the precedents of Nemi Chand v. State of Rajasthan (2018) 17 SCC 448 and Triloki Chand v. State of Himachal Pradesh (2020) 10 SCC 763, which established that in cases involving sub-standard articles, the sentence may be restricted to a fine.

The Court observed that the primary allegation against the applicants pertained to the "sub-standardization" of the palmolein oil rather than its being unsafe for consumption.

While the applicants raised several merits-based arguments regarding the sampling procedure at Exhibit 41, the Court focused on the legislative shift between the PFA Act and the Food Safety and Standard Act, 2006.

The Court reasoned that since the modern regulatory framework (Sections 51 and 52 of the 2006 Act) contemplates only monetary penalties for sub-standard goods, a lenient view was warranted.

By applying the ratios of Nemi Chand and Triloki Chand, the Court determined that the ends of justice would be met by substituting the substantive sentence of one-year imprisonment with an enhanced fine, thereby maintaining the conviction but modifying the quantum of punishment.

The Court modified the order of sentence, replacing the one-year simple imprisonment with a fine of Rs. 5,000 for each accused.

The Court directed that any fine previously deposited be adjusted against this amount and ordered the discharge of the applicants' surety bonds.