DHANI RAM Vs. STATE

JUDGEMENT

(1.) Dhani Ram has filed this revision application against the judgment and order dated 20-6-1975 passed by the learned Sessions Judge, Mainpuri, maintaining the conviction of the revisionist under Sec. 7/16 of the Prevention of Food Adulteration Act and the sentence of six months-rigorous imprisonment and a fine of Rs. 1000.00 awarded thereunder. In default of its payment the revisionist was given six months' further rigorous imprisonment.

(2.) In brief the facts are that on 30-3-1974 at about 10-30 A.M. the Food Inspector, Mainpuri, took a sample of milk from the possession of the revisionist when he was going to sell the same at the Exhibition Ground. The sample was taken according to the rules and portion of it was sent to the Public Analyst for examination. The Public Analyst found it to be goat's milk. Its fatty contents exceeded the prescribed standard but it was deficient by about 13% in non-fatty solids. The revisionist was accordingly tried under the said count for selling adulterated milk.

(3.) The revisionist denied the said charge and gave out that he was not carrying any milk for sale nor the price of the sample taken by the Food Inspector was paid to him.