JAGDIP RAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these revisions are heard together and disposed of by this common order.

(2.) Heard Smt. K. Yadav, learned counsel for the petitioner and Mr. FH Laskar, learned Public Prosecutor.

(3.) On 7.6.92, the Food Inspector collected two samples of milk from accused petitioner Jagdip Rai and thereafter the samples were sent to public analyst for examinati on who submitted the report that the milk (cow milk) in both the cases were adulterated as it suffers from the deficiency of milk fat and there was added water. The petitioner was tried in two separate cases being Case No. 1131c/92 and 1132c/92 and in both the cases the petitioner was convicted and sentenced to suffer imprisonment for six months and to pay a fine of Rs. 1000/-, in default further imprisonment for one month.