AMAR NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner, who is accused of having stored for sale adulterated cow's milk, at the trial was not put questions under section 313, Code of Criminal Procedure, in the right perspective inasmuch as the extent of adulteration was not put to him. This case is thus fully covered by my decision in Mangal Dass v. State of Haryana reported as 1986(2) Recent Criminal Reports 32, 1986 C.C.C. 240. Here, it was only put to the accused that the sample sent to the Director disclosed that the sample was adulterated and thus the accused was prejudiced when the extent of adulteration was not put to him. Thus, in accord with that view, this petition in allowed and the accused petitioner is acquitted of the charge. Fine, if paid, be refunded.