MUNNA LAL Vs. STATE

JUDGEMENT

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

(2.) On 25th May, 1977 Food Inspector Jalaun purchased a sample of mixed milk of cow and goat in accordance with the procedure prescribed by law. The sample was sent for analysis to the Public Analyst whose report disclosed that the sample was deficient in fat by about 29% and non-fatty solids by about 26%. The written consent of the concerned Chief Medical Officer of Health was thereafter obtained and prosecution was launched against the applicant.

(3.) The prosecution, in support of its case, examined Shri B.L Dhohere. Chief Food Inspector as P.W.1, Sri Subhash Chandra Diwivedi as P.W.2 and Sri Krishna Prasad as P.W.3. The applicant examined one defence witness Sri Kanhaiya Lal.