STATE Vs. KANDAN

JUDGEMENT

(1.) THIS is an appeal by the State against the acquittal of the respondent.

(2.) P.W.1, Food Inspector attached to Villupuram Municipality took samples of milk from the respondent on 3.5.1982, at 9.45 a.m. while he was standing in front of Arignar Anna Arts College Hostel, after observing all formalities, for detection of cases under the Tamil Nadu Prevention of Food Adulteration Act. One such sample sent to the Public Analyst was found adulterated in the sense that the same was deficient in solid-not-fat to an extent of 34.1 per cent.