K.S.Tiwana, J. - (1.) Ram Pat petitioner was convicted .under section 16(1) (a)(i) of the Prevention of Food Adulteration Act by Sh. Dina Nath, Judicial Magistrate 1st Class, Ferozepur, on 29-3-1975, for possession of adulterated milk on 24-11-1971, at Abohar. He was sentenced to undergo rigorous imprisonment for 8 months and a fine of Rs. 2,000.00. In default of payment of fine he was further sentenced to undergo rigorous imprisonment for six months. On appeal Shri Aftab Singh Bakshi, Additional Sessions Judge, Ferozepur, maintained the conviction and sentence. The present revision is directed against the judgment of the Subordinate Court.
(2.) The case of the prosecution is that on 24th Nov., 1971, Ram Pat petitioner was found carrying 20 litres of unspecified milk in a drum for sale. The Food Inspector intercepted him and after giving notice, Exhibit P.A., purchased 660 millilitres of milk against payment of Re. 1/- in the presence of Kasturi Lal P.W. The milk was separated in three equal parts and put into three clean and dry bottles which were properly stoppered, fastened and sealed. The Public Analyst, vide his report Exhibit P.D., found the milk deficient in milk fat and milk solids not fat and thus described it as adulterated.
(3.) After the report of the Public Analyst the petitioner was prosecuted which resalted in the above mentioned order of conviction,;