ISLAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition has been filed by Islam (hereinafter described as the petitioner) after his appeal was dismissed by the learned Additional Sessions Judge, Faridabad.

(2.) THE sum and substance of the prosecution case is that on 22.5.1988 Ajmer Singh, Food Inspector accompanied by Dr. V.K. Jain were present at the Bus-Stand, Palwal. The petitioner came on a motor-cycle carrying milk in 5 drums. He was intercepted. There was about 80 kgs. of milk contained in the drums meant for sale to the public.

(3.) EACH bottle was then secured by means of strong twine and sealed with the seal of Medical Officer and the Food Inspector. Signatures of the accused were obtained. One sealed bottle alongwith a memo in Form-VII was sent to the Public Analyst, Haryana and the other two sealed bottles of the sample alongwith two copies of memo in Form VII were deposited with the Local Health Authority on 23.5.1988 in a sealed packet. According to the report of the Public Analyst, the sample milk contained fat which were deficient. On these brief facts, the petitioner was prosecuted.