CHAHAT KHAN Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under sections 7/16 of the Prevention of Food Adulteration Act and sentenced to 6 months' R.I., and a fine of Rs. 1000.00. His conviction and sentence has been maintained in appeal by the Sessions Judge, Moradabad. Hence this revision.

(2.) I have heard learned counsel for the applicant and have also perused the impugned order.

(3.) According to the prosecution case, the Food Inspector purchased a sample of buffalo milk from the applicant at about 10.15 A.M. on 27th April, 76 in accordance with the procedure prescribed by law. One of the sample phials was sent for analysis to the Public Analyst, whose report disclosed that it was deficient in fat contents by 3 per cent and in non fatty solids by 16 per cent. After obtaining sanction the applicant has been prosecuted and convicted as above.