V.K.Khanna, J. - (1.) The applicant and one Zahir Ahmad were prosecuted under section 7/16 of the Prevention of Food Adulteration Act.
(2.) According to the prosecution case the applicant on 31-8-1976 was found exposing for sale the buffalo milk when R.K. Gaur Food Inspector took sample after completing the necessary formalities and serving necessary notice on the applicants. The sample after completing the necessary formalities was sent to the Public Analyst who found the milk to be deficient in about 12% in fat contents and 3% in non-fatty solids. After obtaining written consent of the Chief Medical Officer, Muzaffarnagar the prosecution was launched against the applicant.
(3.) As the accused applicant Hamid had told the Food Inspector that he was taking milk of his master Zahir Ahmad and, as such, Zahir Ahmad was also prosecuted along with Hamid.;