DARSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is filed against the conviction and sentence imposed by the Courts below on the petitioner for the offence under Section 16(1) (a) of the Prevention of Food Adulteration Act, 1954.

(2.) THE accused -petitioner was found to be in possession of 7 Kgs. of boiled cow milk for public sale at his premises. The Food Inspector along with the Health Officer inspected his premises on 25.6.1983 and took the sample of the cow milk from the accused - Petitioner having purchased 660 Mls. of the boiled cow milk. The sample was sent to the Chemical Examiner for his report. According to the Food Inspector, the milk contained less than the presecribed quantity of solid not fat. Therefore, a charge -sheet was filed against the accused in the Court of Chief Judicial Magistrate, Faridabad who took the case file in case No. 348/3.

(3.) AFTER the accused appeared, learned Magistrate framed a charge against the accused for the offence under Section 16(1) (a) read with Section 7 of the Prevention of Food Adulteration Act, 1954. The accused pleaded not guilty to the said charge.