LONKUSH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7/16 Prevention of Food Adulteration Act and sentenced to six months R.I. and a fine of Rs. 1000.00. In default of payment of fine he is to undergo two months R.I. His conviction and sentence have been maintained in appeal by the Sessions Judge, Mainpuri. Hence this Revision.

(2.) According to the prosecution case the Food Inspector purchased a sample of goat milk from the applicant on 3rd March 1978 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 contents to the extent of 8%. After obtaining sanction the applicant has been prosecuted and convicted as above.

(3.) Both the courts below on a consideration of the evidence on record have held the guilt of the applicant fully established. 1 do not find any illegality or perversity in the findings of fact to warrant interference in revision.