MUKESH KUMAR KATHURIA Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed against the concurrent conviction of the petitioner under Section 7 read with Section 16 of the Prevention of Food Adulteration Act, 1954. As per the prosecution, the petitioner was found having in his possession 350 kg. Khoya for public sale contained in 10 ice cans.

(2.) LEARNED counsel for the petitioner states that adulteration was only marginal. According to him, sample found milk fat contents as 29.08% against minimum standard prescribed limit of 30%, which is a very marginal adulteration.

(3.) IN Sektu Ram v. State of Haryana 2008(3) RCR (Criminal) 364, this Court after noticing the entire law on the subject, held as follows: