SRI ABDUL QAYUM Vs. STATE

JUDGEMENT

(1.) The applicant has been convicted under Sec. 7(1)/16 and 7(iii)/16 of the Prevention of Food Adulteration Act and sentenced to six months R.I. on each count. He has also been fined Rs. 10Q0.00 on the first count and Rs. 500.00 on the second count. Both the sentences to run concurrently. His conviction and sentences have been maintained in appeal by the Sessions Judge. Hence this revision.

(2.) No one has appeared in support of this revision, in spite of the fact that there are two counsels.

(3.) I have perused the impugned orders. According to the prosecution case the sample of buffalo milk was purchased by the Food Inspector from the applicant on 7-12-1976 at 10.30 A.M. in accordance with the procedure prescribed by Jaw. One of the sample phials was sent for analysis to the Public Analyst, whose report disclosed that it was deficient in fat contents by 10% and in non-fatty solids by about 13%. After obtaining sanction the applicant has been prosecuted and convicted as above.