RAMESHWAR YADAV Vs. STATE

JUDGEMENT

(1.) This revision has been directed against the judgment and order dated 4/07/1984 passed by Sri Satya Narain, the then Special Judge (Economic Offences)/Additional Sessions Judge, Jhansi, in Criminal Appeal No. 186 of 1981 (Rameshwar Yadav v. State of U.P.) dismissing the appeal, confirming the conviction and sentence of one year's rigorous imprisonment and a fine of Rs. 1000.00 and in default of payment of fine to further undergo rigorous imprisonment of six months under Section 7 read with Section 17 of the Food Adulteration Act, which were awarded by Sri U.N. Bansal, Judicial Magistrate I, Jhansi in Case No. 1416 of 1981 by his order dated 8-8-1983.

(2.) In the present case the sample of milk was taken by the Food Inspector at about 10.00 a.m. on 26-6-1981 in Mohalla Bazar Gursain, which was found adulterated and deficient in 44% in fatty material and 54% in non-fatty solids.

(3.) Heard learned counsel for the parties.