JOGA SURYANARAYANA Vs. STATE

JUDGEMENT

(1.) The accused has preferred this revision. He was convicted under Sec. 2(l-a) (m) read with Sec. 7 and Sec. 16 (1) of the Prevention of Food Adulteration Act. He was sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 1,000.00. The appeal filed by him against the conviction was also dismissed.

(2.) The case of the prosecution against him is that on 3-1-1977 at about 7 a.m. the Food Inspector, Visakhapatnam Municipality, P.W.1 found the accused in possession of buffalos milk for purpose of sale. In the presence of his maistry and the mediator, P.W.2 he purchased 660 grams of the milk from the accused. He sent a sample for analysis. The Public Analysts report revealed that the sample of buffalos milk was 22% deficient of the minimum amount of solids not fat and was therefore adulterated.

(3.) The accused denied the offence. He did not examine any witness on his behalf. P.W.2, the mediator, turned hostile to the prosecution. Believing the evidence of P.W.1 and the Analysts report, the accused was convicted by the lower courts.