S.S. Dewan, J. - (1.) In this criminal revision, Jang Bahadur assails his conviction under Sec. 16(l)(a)(i) read with Sec. 7 of the Prevention of Food Adulteration Act (for short, the Act). The learned Additional Chief Judicial Magistrate, Amritsar, sentenced him to 6 months rigorous imprisonment and a fine of Rs. 1000.00. On appeal, the learned Sessions Judge, Amritsar, not only upheld his conviction but affirmed his sentence.
(2.) The broad outline of the prosecution case is that on Aug. 6, 1979, Dr. S.C. Saini, exercising the powers of a Food Inspector, accompanied by Dr. Satish Kumar went to the shop of Jang Bahadur accused and purchased 450 grams of Amb Choor from the latter for analysis on payment of Rs. 4.50 P. A part of the sample taken was sent to the Public Analyst. The Public Analyst opined that the sample of Amb Choor contained grit to to the tune of 0.64% and its taste was also gritty.
(3.) The case against the petitioner rested primarily on the testimony of Dr. S. C. Saini, Food Inspector and Dr. Satish Kumar. The accused denied the prosecution allegations and examined Shri S. N. Mohinderu, Senior Chemist, Regional Agmark Laboratory, Amritsar, in defence.;