RAJ KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 21 st February, 2005 of learned ASJ passed in Criminal Appeal No. 55/2004 against the judgment and order of conviction dated 15th January, 2004 & 04th February, 2004 of learned M.M. under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (for short the `Act').

(2.) THE petitioner No. 1 Raj Kumar being a partner of petitioner No. 2 M/s. New Ashoka Vasihnav Hotel was found present at his hotel on 16.2.1995 when the Food Inspector visited there and took a sample of Paneer, which on analysis by Public Analyst was found to be adulterated for not conforming to the standards laid down Crl.Rev.P. 127/2005 Page 1 of 6 because the milk fat of dry matter was reported less than the minimum prescribed limit of 50%.

(3.) IN appeal also, the submission made by the petitioners of their having purchased the Paneer in question from Narinder Kumar vide receipt Ex.PW1/G, was repelled by the learned ASJ.