Gurnam Singh , J. - (1.) Shri S.L. Dalai, Government Food Inspector, Jullundur, visited the shop of the accused-petitioner on 25-7-1973 at I P.M. and found 11 litres of aerated water in possession of the accused, which was exposed for sale. The Food Inspector purchased 1.5 litres of aerated water and divided the same into three parts and put the same into three dry and clean bottles. The sample bottles were then labelled, stoppered and sealed. One of the sample bottles was sent to the Public Analyst, who vide his report, Exbibit P.D., declared that the sample contained 253.8 percentage per mili of saccharin against maximum prescribed standard of 108 per cent per mili and 4.2% of sucrose against the minimum prescribed standard of 5%. The Food Inspector filed the complaint against the petitioner.
(2.) The petitioner denied the allegations made against him.
(3.) The trial Court convicted the petitioner under section 7(5) read with section 16 of the Prevention of Food Adulteration Act and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1500.00 and in default of payment of fine to further undergo rigorous imprisonment for nine months. The appeal filed by the petitioner was dismissed by the learned Addl. Sessions Judge. Baldev Raj has filed this criminal revision.;