C.S. Tiwana, J. - (1.) Bakhtawar Chand has come up in revision to this Court against the judgment dated April 11, 1975, passed by the Second Additional Sessions Judge, Ludhiana, whereby his conviction and sentence under section 16 of the Prevention of Food Adulteration Act recorded by the Judicial Magistrate First Class, Samrala, had been maintained. He had been sentenced to undergo rigorous imprisonment for six months and to the payment of fine of Rs. 1000.00.
(2.) A sample of curd was obtained from the petitioner and the report of the Public Analyst showed that the fat was 5.9 per cent and solids not fat 7.6 per cent. Another sample was got examined at the request of the petitioner during the trial of the case and it so happened that the fat content at that time was found to be 8 per cent and solids not fat 8.1 per cent.
(3.) As the curd was that of cow's milk, the requirement of the rules was that the fat should be 4 per cent and solids not fat 5 per cent.;