RAMESH CHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7/16 of the Prevention of Food Adulteration Act and sentenced to 6 months R. I. and fine of Rs. 1000.00. In default of payment of fine, he is to undergo further 6 months R. I. His conviction and sentence has been maintained in appeal by the Sessions Judge, Muzaffarnagar. Hence this revision.

(2.) I have heard learned counsel for the applicant and have also perused the impugned orders.

(3.) A sample of milk was purchased by the Food Inspector from the shop of the applicant in village khatauli at 11 P. M. on 15.12.1977 in accordance with the procedure prescribed by law. One of the sample phials was sent for examination by the Public Analyst. The report of the Public Analyst disclosed that it was deficient in fat contents by 13 per cent and in non-fatty solids by 16 per cent. After obtaining the required sanction, the applicant has been prosecuted and convicted as above.