BHOLA RAM Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7/16 of the Prevention of Food Adulteration Act and sentenced to six months R.I. and a fine of Rs. 1000.00 is conviction and sentence have been maintained in appeal by the sessions Judge, Agra. Hence this revision.

(2.) The list has been revised. I have perused the impugned order. The sole point which has been pressed in the grounds of revision is with regard to non-compliance of Rule 9(j) of the Rules framed under the Prevention of Food Adulteration Act.

(3.) In the instant case a sample of cows milk was purchased by the Food Inspector on 24-2-1975 in accordance with the procedure prescribed by law. One of the sample phials which was sent from the office of the Chief Medical Officer was analysed by the Public Analyst, who reported that it was deficient in fat contents by 26 per cent and in non-fatty contents by 22 per cent. On these allegations the applicant was prosecuted and convicted as above.