LAWS(MPH)-1987-4-6

REVTA Vs. STATE

Decided On April 20, 1987
REVTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This revision petition is directed against the judgment dt. 17-8-83 passed by the Additional Sessions Judge, Mandsaur at Garoth in Criminal Appeal No. 183 of 1982 whereby the petitioner's conviction under S.7(1) read with S.16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (for short 'the Act') and the sentence of rigorous imprisonment for six months and a fine of Rs. 1000/- passed thereunder have been maintained.

(2.) Circumstances giving rise to the petition are these. On 21-7-79 at about 9 p.m. Food Inspector Atul Bihari obtained sample of cow milk which the petitioner was carrying in three containers. The sample was taken after observing due formalities. It was sent to the Public Analyst, Indore. On receipt of his report that the milk was adulterated, the petitioner was prosecuted with the result already stated.

(3.) A copy of the report of the analysis was sent to the petitioner by registered post and in the absence of any challenge to it at the trial and in the absence of any report from the Director, Central Food Laboratory the report of the Public Analyst is final.