P NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The case arises under the Prevention of Food Adulteration Act.

(2.) The petitioner is convicted u/s. 16 (1) read with Section 2 (1) (a) and (m) and Section 7 of the said Act and sentenced to a minimum sentence of six months and to pay a fine of Rs. 1000/- in default to suffer S.I. for two months.

(3.) The prosecution case is that on 4-3-1982 at about 11.00 a.m. the Food Inspector along with his Maistry found the accused carrying a milk can for the purpose of sale in Anantapuf and the Food Inspector stopped him and purchased a sample of milk and after complying with the necessary formalities, the sample was found to be adulterated as the same was below the prescribed standard. The report was supplied to the accused and after fulfilling the necessary formalities the charge sheet was laid.