BEHARI LAL Vs. STATE

JUDGEMENT

(1.) THROUGH this Criminal Revision, the petitioner calls in question the judgment/order dated October 23, 1986 passed by Additional Chief Judicial Magistrate, Chandigarh whereby he was convicted for an offence punishable under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act and sentenced to undergo six months rigorous imprisonment and to pay a fine of Rs. 1,000/- and in default of a payment of fine, to further undergo three months rigorous imprisonment. The appeal filed by the accused-petitioner against his conviction and sentence did not meet with any success.

(2.) THE prosecution case in brief is that on 28.2.1984, Shri M.K. Sharma, Government Food Inspector, P.W. 1 inspected the shop of accused in Sector 14, Chandigarh and found the accused in possession of 10 kilograms of cow's milk for sale. After doing the necessary formalities, sample of milk was taken and the Public Analyst vide report Exhibit PD found the same to be adulterated. On the application of the accused, another sample bottle was sent to the Director, Central Food Laboratory, Chandigarh who vide his certificate Exhibit PF also found the same to be adulterated.

(3.) NO one has appeared to make endeavours to convince me to dis-believe the statements of prosecution witnesses. I have myself scrutinised the evidence and the judgments of the Courts below and find no infirmity in the same. I am of the considered view that the conviction of the petitioner is impeccable. Therefore, the same is confirmed.