PARMANAND Vs. STATE

JUDGEMENT

(1.) This is a revision from jail by the accused applicant against his conviction under Sec. 7 read with Sec. 16 of the Prevention of Food Adulteration Act, by the learned Additional Sessions Judge, Baran, vide his judgment dated March 31, 1977. The accused applicant was sentenced to six months rigorous imprisonment and a fine of Rs. 1000.00, and in default of payment of fine to further rigorous imprisonment for two months.

(2.) As the accused-applicant was unrepresented, Shri V.S Dave was appointed to represent the accused applicant under the Legal Aid Programme,

(3.) The learned counsel for the accused-applicant has strenuously contended that there has been non-compliance of Rules 20 and 22 of the Prevention of Food Adulteration Rules. It was also contended that the statement of the Food Inspector should not inspire confidence of the Court as his statement is found to be factually incorrect. It was also contended that it cannot be ascertained from the material on the record as to how much quantity of milk was sent to the Public Analyst.