RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present revision petition, the petitioner-accused has challenged the order dtd. 24/1/2001 passed by the learned Add. Chief Judicial Magistrate, Sri Ganganagar whereby he has been convicted for the offence under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954 and the order dtd. 4/8/2003 passed by the Special Judge, SC & ST (Prevention of Atrocities) Court, Sri Ganganagar in criminal appeal No. 65/2003 whereby the judgment of the Trial Court has been affirmed.

(2.) As per prosecution, on 27/3/1997 the milk samples were taken from the petitioner who is a milk vendor. The same were sent for report to the Public Analyst after duly following the procedure provided under the Prevention of Food Adulteration Act, 1954. The public Analyst in its report has found that the milk samples so taken to be 'Adulterated'.

(3.) On the basis of the report of the Public Analyst, the petitioner was prosecuted for the offence under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954. During the course of trial the prosecution examined as many as 4 witnesses and 16 documents were exhibited.