RAM LAL Vs. THE STATE OF U.P.

JUDGEMENT

(1.) The applicant was prosecuted for contravening the provisions of Sec. 7/16 of the Prevention of Food Adulteration Act.

(2.) According to the prosecution on 30th Jan., 1976 the Food Inspector found the applicant selling buffalo milk. Sample of the milk was taken and was sent to the Public Analyst for analysis who found the milk to be deficient by 8 per cent in fat contents and by 12 per cent in non-fatty solids. After obtaining the consent of the Chief Medical Officer, the Food Inspector filed the complaint.

(3.) Before the Magistrate the prosecution produced the Food Inspector, Dr. K.C. Sharma, Mohammad Hussain in order to prove the prosecution case. The trial court came to the conclusion that the prosecution has been able to prove its case and found the accused-applicant guilty and convicted him under Sec. 7/16 of the Act and sentenced him to six months R.I. and Rs. 1000.00 as fine. Feeling aggrieved, the applicant preferred an appeal which has also been dismissed.