CHANDRA SHEKHAR Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7/16 of the P.F.A. Act and sentenced to six months R.I. and a fine of Rs 1000.00. In default of payment of fine he is to undergo three months R.I. His conviction and sentence have been maintained in appeal by the Sessions Judge, Fateh pur. Hence this revision.

(2.) I have heard counsel for the parties and have also perused the impugned order. I have also carefully scrutinised the record of the case.

(3.) According to the prosecution case the Food Inspector had purchased a sample of buffalo milk from the applicant near the railway crossing at Bindki at 9.35 A.M. on 31.1.1978 in accordance with the formalities prescribed by law. The sample was duly sealed and labelled. One of the sample phials was sent for analysis to the Public Analyst, whose report disclosed that the sample was deficient in fat contents by 33%. After obtaining sanction the applicant has been prosecuted and convicted as above.