JAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted for the offence under Section 16(1)(a)(i) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the Act"). The conviction has upheld in the appeal before the Additional Sessions Judge, Kurukshetra and hence this revision has been filed before this Court.

(2.) ACCORDING to the case of the complainant, the petitioner was carrying three drums of cow's milk for sale out of which 660 millilitres of milk was taken as sample which was purchased for Rs. 1.65. On analysis it was found adulterated as the milk solids not fat in the same were 5.6 per cent as against the minimum prescribed standard of 8.5 per cent.

(3.) ACCORDING to the stand of the petitioner, Dr. R.K. Shrama, Deputy CMO, Kurukshetra who appeared as PW3 the petitioner had himself stirred the milk with one litre measuring vessel. It is found from the cross-examination of PW3 that he has so mentioned.