V.K.Khanna, J. - (1.) The applicant was prosecuted under Sections 7/16, Prevention of Food Adulteration Act (hereinafter referred to as the Act).
(2.) According to the prosecution case, Shri Ravindra Nath Tiwari, Food Inspector, took a sample of milk at about 3 P.M. in accordance with law from the hotel of the applicant on 15-8-1978. The sample was sent to the Public Analyst who reported the sample to be deficient in fat contents by about 62% and in non-fatty solids by about 39%. After obtaining report prosecution was launched against the applicant.
(3.) The trial court believed the evidence led by the prosecution and convicted the applicant under Sections 7/16 of the Act and sentenced him to six months R.I. and Rs. 1000/- fine. Feeling aggrieved an appeal was preferred which has also been dismissed.;