HAZARI SINGH Vs. THE STATE OF U.P.

JUDGEMENT

(1.) The applicant has been convicted under sections 7/16 of the P.F. Act and sentenced to 6 months' R.I. and a fine of Rs. 1000.00. In default of payment of line, he is to undergo rigorous imprisonment for a further period of 6 months. Aggrieved thereby he filed the appeal before t he Sessions Judge, Farrukhabad, which has been dismissed on 5-6-80. Hence this revision.

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

(3.) According to the prosecution case the Food Inspector purchased a sample of goat milk from the applicant on 4-5-74 at 12.30 P.M. at the Railway Road Farrukhabad in accordance with the procedure prescribed by law. One of the sample phials which was sent for analysis to the Public Analyst disclosed that it was deficient in non-fatty solids by 32 per cent. After obtaining sanction the applicant has been prosecuted and convicted as above.