MATHURA PRASAD Vs. STATE OF U.P. OTHERS

JUDGEMENT

(1.) The revisionist was convicted on 30.7.81 by the then C.J.M. Mathura under Sec. 7/16 of P.F.A. Act and was sentenced to undergo six months R.I. and pay a fine of Rs. 1000.00 On 26.9.78 he was selling Deshi Ghee at his shop in Baldeo Bazar, Mathura, Shri J.P. Sharma, Food Inspector took the sample of the Ghee and after observing the formalities sent a part of that sample to Public Analyst who found the Ghee to be adulterated. The accused challenged this finding and sent the second part of the sample for opinion to the Central Food Laboratory, Ghaziabad. The Director of the aforesaid laboratory was also of the opinion that the sample was adulterated. The trial magistrate relying upon the report of the Public Analyst and that of Director, Central Food Laboratory found the revisionist guilty and convicted and sentenced him as above.

(2.) The revisionist filed appeal No. 213/81 which was dismissed on 23.3.81. Aggrieved by it the accused has filed this revision.

(3.) I have heard learned counsel for the parties and have perused the record.