SHYAM LAL Vs. STATE

JUDGEMENT

(1.) Shyam Lal petitioner was convicted under Section 7 read with Section 16 of the Prevention of Food Adulteration Act (for short the Act) by a Metropolitan Magistrate, Delhi vide judgment dated 20th January, 1978 on the ground that he sold boiled cow's milk which on analysis was found to be adulterated. He was sentenced to R.I. for six months with a fine of Rs. 1000.00 or in default to undergo further R.I. for two months vide order of even date by the metropolitan magistrate.

(2.) Conviction and sentence were challenged by Shyam Lal by way of filing an appeal, which was, however, dismissed by an AddI. Sessions Judge vide judgment dated 28th August, 1978.

(3.) Still not satisfied from the conviction and sentence recorded by the two courts below. Shyam Lal bag filed this present petition.