MUKHTIAR MOHD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was tried, convicted and sentenced to rigorous imprisonment for six months and a fine of Rs, 1000.00and in default of payment of fine to undergo three months' rigorous imprisonment under section 7/16 of the Prevention of Food Adulteration Act. Aggrieved by this order of the Chief Judicial Magistrate dated April 18, 1978, the petitioner filed an appeal but without any success.

(2.) According to the prosecution, Food Inspector Shri Kishan Narain Bohra took sample of the milk from the accused-petitioner on Sept. 24, 1975. The milk was sent for analytical examination and it was found that there was an adulteration in the milk. The present revision is filed against the order of Sessions Judge Balotra dated May 18, 1979 by which the appeal of the petitioner was dismissed and his conviction and sentence was upheld.

(3.) Heard the learned counsel for the parties and perused the record.