G.K. Mathur, J. - (1.) The revision is directed against the judgment and order dated 10.12.1981 passed by the Sessions Judge, Philibhit in Criminal Appeal No.55 of 1981 by which the conviction of the applicant has been maintained.
(2.) The applicant has been convicted under section 7/16 of Prevention of I Food Adulteration Act by the order dated 28.4.1981 passed by the Chief Judicial Magistrate, Philibhit and has been sentenced to R.l. for six months and to pay a fine of Rs. 1000/- and in default of payment of fine to undergo R.l. for three months.
(3.) Nobody has appeared on behalf of the applicant. I have perused the record, one of the grounds taken in the revision is that the thumb impression of the revisionist had been obtained by the Food Inspector forcibly and that the compliance of Rule 9(1) was not made. The other ground taken is that the revisionist was selling mixed milk of cow and buffallo and the standard of buffallo milk has wrongly been applied against him.;