BISHWANATH Vs. STATE OF U.P.
LAWS(ALL)-1981-2-81
HIGH COURT OF ALLAHABAD
Decided on February 10,1981

BISHWANATH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

P.N.Goel, J. - (1.) Bishwanath, resident of village Haripur, Police Station Kandhrapur, District Azamgarh, has been convicted under section 16 of the Prevention of Food Adulteration Act, 1954 and sentenced to undergo R.I. for one year and to pay a fine of Rs. 1000/-. In default of payment of fine, he has been sentenced to undergo further R.I. for 2 months.
(2.) On 26-11-1975 at 7.30 A.M. Narendra Nath Singh, Food Inspector had taken sample of buffalo's milk from the appellant in or about the town of Pandey Ka Bazar. The Public Analyst found the milk adulterated because it was deficient in non-fatty solids by about 48% and in fats by about 38%.
(3.) Learned counsel for the parties have been heard and record has been examined with their assistance.;


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