- (1.) APPLICANT Shabbir was convicted by a Magistrate First Class, Moradabad, under Section 7 read with Section 16 of the Prevention of Food Adulteration Act and sentenced to undergo rigorous imprisonment for a period of 18 months and to pay a fine of Rs. 2000/ -. In default of payment of fine he was directed to undergo six months' further, rigorous imprisonment.
(2.) ON appeal his conviction and sentence was affirmed by the temporary Civil and Sessions Judge. Hence this revision.
(3.) ACCORDING to the prosecution Sri I. P. Aoan, Food Inspector, Municipal Board, Chandausi, purchased 3/4th seer of buffalo milk from the applicant on 8-8-1963 and after undergoing the necessary formalities sent a sample of the same for the examination of the Public Analyst. The Public Analyst analysed the sample and found it deficient in fat contents by about 10 per cent and in non-fatty solids by about 16 per cent. Consequently the applicant was prosecuted on a complaint lodged by the Medical Officer of the Municipal Board and convicted and sentenced as has been stated above.;