CHUNNI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has been convicted under sections 7/16 of the Prevention of Food Adulteration Act and sentenced to 6 months R.I. and a fine of Rs. 1000.00. His conviction and sentence has been maintained in appeal by the Sessions Judge, Saharanpur. Hence this revision.

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

(3.) According to the prosecution case a sample of milk was purchased by the Food Inspector from the applicant on 15th June, 77. He was carrying this milk in two separate drums on his cycle. On inquiry, he disclosed that the milk was mixed milk of Cow and Buffalo. Samples were duly taken in accordance with law. One of the sample phials which was sent for analysis to the Public Analyst disclosed that the milk was adulterated inasmuch as it was deficient in fat contents by 11 per cent and in non-fatty solids by 22 per cent. After obtaining sanction the applicant has been prosecuted and convicted as above.