NANDI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS application in revision is directed against the judgment and order dated 24.1.1995 passed by the Sessions Judge, Chhatarpur in Criminal Appeal No. 42 of 1993 whereby he dismissed the appeal affirming the conviction and sentence of the applicant.

(2.) ON 29.10.1987, the complainant R.P. Soni, Food Inspector found the applicant selling adulterated 20 -25 litres of cow milk contained in four cans. He purchased 660 ml of milk for the public analyst on payment of Rs. 2.60/ - after giving notice, and prepared three milk samples after thoroughly shaking the milk, observing necessary formalities and sent one milk sample to the public analyst for chemical examination and report and the rest two samples to the local health authority. The public analyst; vide his report (Ex.P -7) opined that the milk sample was adulterated and not conformed to the prescribed standard of rules.

(3.) ON appeal, the conviction and sentence of the applicant was affirmed by the Sessions Judge, Chhatarpur.