RAM RAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a revision against a Judgment and order of the learned III Additional Sessions Judge, Gorakhpur dismissing an appeal of the applicant against his conviction under Sec. 16 read with Sec. 7 of Prevention of Food Adulteration Act and sentence of six months RI and a lino of Rs. 1,000.00 passed by the Judicial Magistrate, Muharajganj, District Gorakhpur.

(2.) The applicant was found selling buffalo-milk on 23rd day of Jan., 1976 at II a.m. near old power-house Siswan Bazar by Indersen Chauhan, Food Inspector. The latter purchased 600 mls. of buffalos milk from the applicant against payment of Re. 1/- and divided the same into three park and sent one of them to the Public Analyst who found it to be adulterated being 27 per cent less in fatty contents and 22 per cent in non-fatty solids than the prescribed standard. After obtaining usual sanction from the Chief Medic-Officer, a complaint was made against the applicant.

(3.) The applicant pleaded not guilty.