AMIR AHAMAD Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under sections 7/16 of the P.F A Act and sentenced to 6 months' R.L, and a fine of Rs, 1000.00. In default of payment of fine, he is to undergo further R.L for 11/2 months. His conviction and sentence has been maintained in appeal by the Sessions Judge, Rampur. Hence this revision.

(2.) According to the prosecution case the Food Inspector purchased a sample of buffalo milk which the applicant was carrying in a drum on Sur Road on 8th May, 1977 at about 3 P.M. in accordance with the procedure prescribed by law. One of the sample phials was sent for analysis to the Public Analyst, whose report disclosed that the milk was deficient by 42 per cent in fat contents and by 27 per cent in non-fatty solids. After obtaining requisite sanction, the applicant has been prosecuted and convicted as above.

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