(1.) The applicant has been convicted under Sec. 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, Kanpur. Hence this revision.
(2.) I have heard learned counsel for the parties and have also perused the impugned order.
(3.) According to the prosecution case the Food Inspector had purchased the sample of Lahi Oil from the shop of the applicant on 24th Dec., 77 at about 1 P.M. in accordance with the provisions of law. One of the sample phials was sent for analysis to the Public Analyst, whose report disclosed that saponification value of the sample was in excess of the prescribed limit of 1.77.0, hence it was found to be adulterated. After obtaining sanction from the Nagar Swasthya Adhikari the applicant has been prosecuted and convicted, as above.