PARSHADI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was prosecuted under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act (hereinafter referred to as "the Act") for keeping in his possession about 15 Kgs. of cow milk for public sale, on G.T. Road, Palwal. The sample was drawn by Daya Kishan, Food Inspector, as per law.

(2.) AFTER the trial, the petitioner was convicted and sentenced vide judgment and order dated 2.12.1996 to undergo RI for a period of one year under Section 16(1)(a)(i) of the Act and to pay a fine of Rs. 1000/-. In default of payment of fine, he was further sentenced to undergo RI for two months.

(3.) THE Sub Divisional Judicial Magistrate, Palwal, again tried the case as a warrant case and then convicted the petitioner vide judgment dated 16.3.1999 and sentenced him to undergo RI for one year and to pay a fine of Rs. 1000/- under Section 16(1)(a)(i) read with Section 7 of the Act vide order of even date. In default of payment of fine, he was further sentenced to undergo RI for the three months.