BIPAN LAL SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner, Bipan Lal, was tried for the offence under Section 16(1)(a) read with Section 7 of the Prevention of Food Adulteration Act, 1954 (for short the Act) by the learned Chief Judicial Magistrate, Shimla. He was convicted for such offence vide judgment dated 23.3.1993 and sentenced to simple imprisonment for six months and a fine of Rs. 1,000/-. In default of payment of fine, he was sentenced to undergo simple imprisonment for a further period of three months.

(2.) The conviction and sentence imposed upon the Petitioner by the learned Magistrate stand confirmed in appeal by the learned Additional Sessions Judge, Shimla, vide judgment dated 22.8 1996.

(3.) As per the prosecution case, the sample of cow's milk purchased by the Food Inspector Shri Yudhister Lal, on 6.12.1990 was found to be adjulterated since it had fat contents to the extent of 2.7% and milk solids not fat to to the extent of 7.9% which contents were far below the minimum prescribed standard.