SUCHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SUCHA Singh has filed this revision petition assailing his conviction and sentence by both the courts below.

(2.) ACCORDING to the prosecution version, Government Food Inspector Teja Singh, accompanied by Dr. T.C. Wadhwa, intercepted the petitioner on 29.08.1987, while the petitioner was carrying a drum containing cow milk, on cycle, for sale. The Food Inspector purchased 750 mls milk from the petitioner as sample for analysis. One part of the sample was sent to Public Analyst, Karnal, who after analysis gave report that the milk was adulterated as milk solids not fat were deficient by 20% than the minimum prescribed standard. Accordingly, Food Inspector instituted criminal complaint for prosecution of the petitioner under Section 7 of the Prevention of Food Adulteration Act, 1954 (in short - the Act).

(3.) LEARNED Additional Chief Judicial Magistrate, Hisar, vide judgment and order dated 12.01.1995, convicted the petitioner under Section 16(1)(a)(i) of the Act and sentenced him to undergo rigorous imprisonment for six months and to pay fine of Rs. 1,000/- and in default thereof, to further undergo rigorous imprisonment for three months.