Mahesh Grover, J. - (1.) This revision petition is directed against judgment dated 17.2.1993 of the Additional Sessions Judge, Ambala whereby the petitioner has been convicted for an offence punishable under Section 7 read with Section 16(l)(a)(i) of the Prevention of Food Adulteration Act, 1954 (for short, 'the Act') and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 2,000 in default of which he was further directed to undergo rigorous imprisonment for three months.
(2.) The petitioner, who was having a shop at Railway Road, Ambala Cantt, was found selling curd, the sample of which was taken on 23.7.1980 which was found deficient in milk fat.
(3.) According to the report of the Public Analyst, Haryana, the milk fat was found 3.7% which was deficient by 7.5%.;