R.B.Lal, J. - (1.) This revision has been filed by Nanhey who has been convicted for an offence Under Section 7 read with Section 16 of the Prevention of Food Adulteration Act (briefly the Act) and sen tenced to undergo rigorous imprisonment for six months and pay a fine of Rupees 1,000/-.
(2.) The relevant facts, in brief, are that Food Inspector V. N. Kulshrestha took a sample of cow's milk from the applicant at Lohamandi crossing within the limits of Nagar Maha Palika, Agra on 25th Aug. 1973 at about 9 p.m. after observing the relevant rules. A part of the sample was sent to the Public Analyst who reported that the fat content was 3.6% and non-fat contents were 5.6%. The sample was treated as adulterated. A complaint was filed against the applicant on or before 4th May, 1974. The applicant took a variety of defences but none was accepted by the trial court. In the result, the applicant was convicted and sentenced. His appeal was also unsuccessful. Hence this revision,
(3.) Sri R. K. Dwivedi, learned Counsel for the applicant, argued this revision at great length on 6th and 15th July, 1981.;