LAKHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 19.7.1995 passed by the IVth Addl. Sessions Judge, Etah dismissing criminal appeal No. 49 of 1985 and upholding conviction and sentence of the revisionist under Sections 7/16, Prevention of Food Adulteration Act. The revisionist has been sentenced to undergo six months rigorous imprisonment and to pay a fine of Rs. 2000.00 and in default of payment of fine to undergo further simple imprisonment for six months. The order of conviction and sentence has been passed by the then Judicial Magistrate, Special Court, Kasganj, Etah on 20.3.1985 in criminal case No. 301 of 1984.

(2.) No one is present for the revisionist though the case has been taken up on revision of the cause list. Learned A.G.A., who is present for the State, has been heard.

(3.) According to the prosecution case on 14.12.1978 at 7. P.M. Sri B.L. Srivastava, the Food Inspector, P.W. 1, duly purchased the milk from the revisionist, which according to the revisionist was goat milk. On analysis the sample was found adulterated.