CHHOTAKA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is a revision by the applicant Chhotaka challenging his conviction under section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, (hereinafter referred to as the Act).

(2.) On 12-10 1976, the applicant was found selling mixed cow and buffalo milk without licence and, therefore, the. Food Inspector obtained sample as required by rules. The report of the Public Analyst showed that the sample did not conform to the prescribed standard.

(3.) After Bhuvneshwarprasad (DWI) was examined, charge under section 16 (1) of the Act was framed against the applicant who in clear words, pleaded guilty to the charge. The Magistrate then convicted the applicant and sentenced him to undergo rigorous imprisonment for six months and to pay a fine of Rs One thousand, or in default, to undergo one months rigorous imprisonment. This judgment was confirmed by the Sessions Judge Sidhi in Cr. appeal No. 81 of 1977, decided on 25-12-1977.