MUNICIPAL COMMITTEE Vs. KARNAIL SINGH

JUDGEMENT

(1.) MUNICIPAL Committee, Amritsar, has filed this appeal against the judgment of acquittal recorded by the learned Additional Sessions Judge, Amritsar, on 10th May, 1973, of Karnail Singh, Respondent, who was convicted and sentenced under Section 16(1)(a)(i) and Section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954 (hereinafter called the Act).

(2.) THE prosecution case as unfolded by Shri Sat Pal, Food Inspector, is as follows:

(3.) THE Public Analyst gave his report Exhibit P.F. in duplicate, a copy of which was handed over to the Respondent, - -vide receipt Exhibit P.F./1. According to him, milk fat was found to be 4.3 per cent and milk solids not fat were found to be 7.3 per cent. He thus declared the milk as adulterated as it was deficient in milk solids not fat to the extent of 1.2 per cent. It may be added here that the Respondent had no licence with him to sell milk.