SURJIT SINGH Vs. STATE (CHANDIGARH U.T.)

JUDGEMENT

(1.) IN this criminal revision petition, the petitioner is aggrieved against the order dated 5.1.1991 passed by the court of Additional Sessions Judge, Chandigarh by which the appeal filed by the petitioner against his conviction and sentenced under Section 16(1)(a)(i) of the Prevention of Food Adulteration act was dismissed.

(2.) AS per the facts of the prosecution case, on 11.7.1985 Vireshwar Singh, Government Food Inspector had apprehended the petitioner in Sector 29, Chandigarh while he was in possession of 20 kgs of cow's milk for sale in a drum. The Food Inspector purchased 660 ml milk from the petitioner, after giving him due notice as per Rules. The purchased milk was divided into three equal parts and put in three bottles and each sample bottle was sealed. It was sent to the Public Analyst for analysis and it was found to be adulterated. It was found that fat elements were more, while the solid not fat was less than the prescribed. Accordingly, the complaint was filed against the petitioner.

(3.) IN support of its case, the prosecution examined Vireshwar Singh, Food Inspector as PW1 and Surinder Kumar, Senior Clerk of the office of Local Health Authority as PW2.