AMBA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The facts of the case reed not be given in detail as the learned counsel for the petitioner has limited his argument on the question of sentence only. The petitioner was prosecuted under section 7/16 of the Prevention of Food Adulteration Act, 1954. It is alleged than on 14-12-1974, the Food Inspector Kan Singh took sample of the milk of the petitioner. The sample of the milk was found adulterated by the Public Analyst as it contained 19% added water.

(2.) The learned trial court, after completion of the trial, found the petitioner guilty under section-7/16 of the Prevention of Food Adult ration Act, as such, he was convicted and sentenced to six months R.I. and a fine of Rs. 1000/ vide judgment dated Aug. 4, 1989.

(3.) On filing an appeal, the lower appellate court maintained the conviction of the petitioner under section-7/16 of the Prevention of Food Adulteration Act, but the sentence was reduced to one month S.I. and a fine of Rs 1000.00. The sentence of one month imprisonment in case of default in payment of fine was also maintained vide judgment dated Sept. 24, 1991.