ABDUL REHMAN Vs. STATE

JUDGEMENT

(1.) THESE two References Nos. 50 and 51 of 1969 have been heard together and this Judgment will govern both of them as they are on identical facts.

(2.) ABDUL Rehman, and Abdul Gufar, were tried separately under the summary procedure by a Magistrate first class; both on a charge under Section 159/268 of the Municipal Act. Each was convicted, and sentenced to a fine of Rs. 100, in default to one month's rigorous imprisonment on their pleading guilty, as it is said.

(3.) THE Charge against each was that on a particular day, each of the accused was carrying adulterted milk for sale in Srinagar. Both were caught by the police in Ghotabazar, and in due course, put on their trial.