RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) This petition is directed against the petitioner's conviction under section 7/16 of the Prevention of Food Adulteration Act (hereinafter called 'the Act'). The petitioner was convicted on 30th April, 1976, by the trial court and sentenced to rigorous imprisonment for a period of six months and a. fine of Rs. 1,000 was imposed. In case of his inability to pay the fine, the petitioner was to further undergo rigorous imprisonment for a period of two months.

(2.) The conviction was based on the testimony of Public Witness 2 and P.W. 3 Sarvashri G. P. Baweja and Kharati Lal. Kharati Lal supported the deposition of Public Witness 2 Shri G. P. Baweja.

(3.) In this case it is not necessary to deal with the alleged purchase by Public Witness 2 of the quantity of milk from the petitioner as mentioned in his evidence.