GANGA SARAN Vs. STATE

JUDGEMENT

(1.) Applicant was convicted by a Magistrate First Class Under Section 16 of the Food Adulteration Act and sentenced to six months' rigorous imprisonment and to a fine of Rs. 400/- . On appeal his conviction and sentence were upheld by the learned temporary Civil and Sessions Judge, Meerut; hence this revision.

(2.) On 15-4-1965 at about 7-30 a.m. Sri R. Krishan, Food Inspector, Meerut Cantonment Board, obtained a sample of cow's milk from the Applicant. After mixing preservative in it was divided in three portions and kept in three separate phials. One of the phials was handed over to the Applicant, the other was kept at the office of the Cantonment Board and the third was sent to the public Analyst for his examination and report. The report of the Public Analyst dated 1-6-1965, shows that the sample was deficient in non-fatty solids by about 21 per cent. Accordingly the Applicant was prosecuted and convicted as stated above.

(3.) Sri D.P. Mittal, Learned Counsel for the Applicant, has argued that the label affixed to the phial containing the sample did not indicate whether any preservative was added to it and, if so, what was its nature and quantity. That being so, it is urged that it cannot be held affirmatively that any preservative was added to the sample at all, and, if in that situation the milk was found adulterated by the Public Analyst no responsibility can he fastened on the Applicant. I find force in his contention.