RAM JEEWAN Vs. STATE

JUDGEMENT

(1.) This is a petition for revision on behalf of petitioner, Ram Jeewan, against his conviction under section 7 read with section 16 of the Prevention of Food Adulteration Act. He was sentenced to six months' R.I. and a fine of Rs. 3000.00 and in default of payment of fine he was further directed to undergo R.I. for four months. He was also convicted for selling milk without licence and for that offence he was awarded a fine of Rs. 500.00 and in default of payment of fine he was directed to undergo R.I. for three months.

(2.) The sample in this case was lifted on 3-9-1974. On 10-10-1974, complaint was filed for the prosecution of the petitioner for the offence of selling adulterated milk as well as selling the milk without licence.

(3.) About eight months after the filing of the complaint, the petitioner filed an application on 4-6-1975 for getting the sample bottle with the Food Inspector weighed. The learned trial court by order dated 4-6-1975, dismissed this application.