- (1.) This criminal revision has been preferred against the judgment and order dated 12.09.1995 passed by Sessions Judge District Etah in Criminal Appeal No. 70 of 1992, upholding and confirming the judgment and order dated 14.07.1992 passed by A.C.J.M., Kasganj, Etah convicting and sentencing him to undergo six months rigorous imprisonment and a fine of Rs. 1000/-, in default thereof three months more rigorous imprisonment under Section 7/16 of Prevention of Food Adulteration Act (to be referred in short as Act).
(2.) Brief facts of this case are as follows-: On 28.7.1985 at about 10:00 a.m. Sri B.P. Singh, Food Inspector found that the accused-revisionist was selling or exposing for sale the mixed buffalo-goat milk. Accordingly, the Food Inspector took the sample of the said milk and after completing necessary formalities, sent the same to the public analyst for examination where the same in question was found deficient by 16% in milk fact and by 41% in milk solid non fat. Accordingly, a complaint was lodged against the accused-revisionist.
(3.) The learned court below recorded the evidence in the case after lodging the complaint and after public analyst report and after appraisal of the same, believed the prosecution story and convicted the revisionist and sentenced the revisionist, as above. Feeling aggrieved by the said judgment and order the present revision has been filed.;