J.P.Chaturvedi, J. - (1.) This is a revision against his judgment and order of the learned VI Additional Sessions Judge, Meerut, convicting the applicants Kalu Ram of an offence under section 16/7 of the Prevention of Food Adulteration Act and sentencing him to undergo R.I. for six months and to pay fine of Rs. 1000/- and in default to undergo R.I. for three months.
(2.) The prosecution case was that on 30th December, 1975, at f p.m. the Food Inspector, Shri M.D. Agarwal, found one Sohanvir taking m The Food Inspector, after giving him notice, purchased sample of them and a part of which was sent to the Public Analyst, who reported that it deficient in fat contents by 3% and non-fatty solids by 32%.
(3.) Sohanvir disclosed that the milk belonged to the applicant Kali Ram. As such, both Sohanvir and Kalu Ram were prosecuted and convicted by the trial Court. The lower appellate Court gave benefit of First Offenders Probation Act to Sohanvir and convicted and sentenced the applicant,as already stated.;