HET RAM Vs. STATE

JUDGEMENT

(1.) This revision is directed against the judgment of an Additional Sessions Judge, Delhi, upholding the conviction of the petitioner under section 7/16 of the Prevention of Food Adulteration Act and the sentence of six months rigorous imprisonment and a fine of Rs. 1.000.00.

(2.) The petitioner does not challenge the conviction but prays for a reduction in the sentence.

(3.) The relevant facts are that the petitioner was found selling cow's milk and the sample of the same was taken by the Food Inspector for analysis. The Public Analyst found the milk adulterated "due to 4.39 deficiency in milk solids not fat per cent and 0.7 deficiency in milk fat per cent which are equivalent to 52.8 percentage deficiency in milk solids not fat (% added water)". Evidently the petitioner was selling about 50% of water as milk.