SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision is directed against the judgment/order dated 8/9.1.1996 vide which the Court of learned Chief Judicial Magistrate, Kurukshetra convicted and sentenced the petitioner to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/- or in its default to undergo further rigorous imprisonment for a period of one month under Section 7 punishable under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (for short 'the Act') as well as the judgment dated 12.7.1996 rendered by the Court of learned Additional Sessions Judge, Kurukshetra vide which he dismissed the appeal.

(2.) THE facts in brief of the prosecution case are that on 17.3.1989 at 2.30 P.M. Sh. J.S. Chauhan, Government Food Inspector alongwith Dr. T.R. Girdhar and one independent witness Kanwar Dilbag Singh inspected the premises of accused. The accused was found having 3 Kg. butter in 42 plastic packets for public sale. The Food Inspector, after disclosing his identity demanded the sample of butter by giving him a notice Ex.PA on Form-VII prescribed under the Prevention of Food Adulteration Rules, 1955, 450 grams butter was purchased, after mixing the whole contents properly and making the same uniform for analysis from the accused after making payment of Rs. 21.80 paise against proper receipt Ex.PB. Thereafter, the butter was divided into three equal parts and put into three dry and clean empty bottles. Two drops of 40% formalin per 25 mls/gms. was added as preservative in each bottle. The bottles/packets were stoppered tightly and sealed on the neck with the seal of Medical Officer Dr. T.R. Girdhar. Bottles were labelled and wrapped in strong thick paper. Ends of the paper were pasted with gum. A paper slip bearing Code No. KRD4(H) and signatures of Local Health Authority, Kurukshetra was pasted on each bottle/packet from top to bottom. Each bottle was secured by means of strong twine and sealed the same with the seal of the Medical Officer and Food Inspector at the spot. Signatures of Suresh Kumar accused were obtained in such a manner that both the paper slip and the wrapper on each sealed bottle alongwith memorandum in Form-VII was sent to the Public Analyst, Haryana, Chandigarh on 17.3.1989 for analysis, in a sealed packet through railway parcel. The other two sealed bottles of the sample alongwith two copies of memo in Form-VII were deposited with the Local Health Authority, Kurukshetra on the same day i.e. 17.3.1989. A copy of memorandum in Form-VII and a specimen impression of seals used to seal the sample and packet box were sent to the Public Analyst, Haryana, Chandigarh separately by registered post vide office receipt No. 1729 dated 18.3.1989. The Public Analyst, Haryana, Chandigarh after analysing the sample sent his report Ex.PD to the Local Health authority. As per report Ex.PD the sample contains milk fat 76.6% and Curd 3.4% against the minimum and maximum prescribed standards of 80% and 1.5% respectively. The sample was not upto the prescribed standards. As such, prosecution was launched against the accused.

(3.) I have heard the learned counsel for the parties and perused the record carefully.