AJAIB SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) ON the 26th June, 1971 the petitioner was found carrying 18 liters of cow's milk in a container for sale when Food Inspector Sat Pal P.W. obtained from him a sample of the commodity. When analysed by the public Analyst the sample was found to contain 4.9% milk -fat and 9.2% of non -fatty solids In additional to sucrose, the percentage of which was not specified. Holding the milk to be adulterated, the trial Court convicted the petitioner of an offence under section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act) and sentenced him to rigorous imprisonment for a period of six months and fine of Rs. 1,000/ - or in default of payment of fine, to rigorous imprisonment for two months.

(2.) AGAINST the judgment of the trial Court which is dated the 4th of May, 1972, the petitioner instituted an appeal which was dismissed on the 30th May, 1972, by Shri Avtar Singh Gill, Additional Sessions Judge, Amritsar. That is why the petitioner has come up in revision to this Court.