GURCHARAN SINGH Vs. STATE

JUDGEMENT

(1.) The revisionist was convicted under Sec. 7/16 of the Prevention of Food Adulteration Act for selling adulterated cow milk. The sample of his milk was taken on 24-2-1972 by the Food Inspector in the presence of certain witnesses.

(2.) The revisionist denied the said charge and gave out that no sample of his milk was taken.

(3.) The sample of milk was sent to the Public Analyst for examination. He found it deficient in both fat contents as well as in non-fatty solids. The trial court sentenced him to six months' rigorous imprisonment and to a fine of Rs. 1000.00 and in default of its payment to three months' R.I. The lower appellate court reduced this sentence to two months' R.I. and to a fine of Rs. 200.00and in default of its payment to one month's further R.I.