RAJU Vs. STATE

JUDGEMENT

(1.) The accused/revision petitioner had been convicted and sentenced to rigorous imprisonment for six months and fine of Rs. 400.00 on a charge under Sections 7(1) and 16(l)(a)(i) read with Sec. 2(la)(a) and (m) of the Prevention of Food Adulteration Act by the trial Court and on appeal the learned Sessions Judge confirmed the same.

(2.) It is against this judgment of the appellate Court, the accused/ respondent has preferred this revision.

(3.) It is not in dispute now that the Food Inspector, P.W. 1, purchased 600 ml. of buffalo milk as sample for analysis, and it was found by the Public Analyst to be deficit of 25% of solids and solid-not-fat. On the basis of this the accused was prosecuted and he was ultimately convicted and sentenced by the trial Court and confirmed by the appellate Court as stated above.