R.B.Lal, J. - (1.) The applicant Jagpal Singh was convicted for an offence under sections 7/16 of the Prevention of Food Adulteration Act and sentenced to undergo rigorous imprisonment for six months, and to pay a fine of Rs. 10C0/- by the Metropolitan Magistrate at Kanpur. An appeal preferred by the applicant was unsuccessful hence this revision.
(2.) A sample of mixed milk of cow and she buffalo was taken. The Public Analyst reported that the sample was deficient in non-fatty solids by thirteen per cent.
(3.) A copy of the report of the Public Analyst was sent to the applicant on 29-3-1978. The complaint was filed in the court of the Magistrate on 22-5-1978. The Magistrate took cognizance of the offence on 30-5-1978 and issued notice to the applicant that very day.;