K.S. Tiwana, J. - (1.) This revision is directed against the rejection of the appeal of the petitioner by the learned Additional Sessions Judge against his conviction for an offence under section 16(l)(a)(i) of the Prevention of Food Adulteration Act.
(2.) The case against the petitioner is that on 8th of November. 1971, Shri D S. Sawhney, Food Inspector, went to the shop of the petitioner along-with Dr. V.M. Prinja, Dr. Gurbux Singh, Dr. R.P. Singh, Bachan Singh and Mohan Lal. The petitioner was having 10 litres of cow's milk for sale. The Food Inspector purchased 660 ml. of milk on payment of 65 P. The sample was divided into three equal parts and each part was put in a dry and clean bottle and formaline was added as a preservative in each bottle. The Chemical Examiner found the sample to be adulterated as it was deficient in milk solids not fat by 28 per cent.
(3.) The Food Inspector appearing as P.W. 1 narrated the details of the collection of the sample from the shop of the petitioner on 8th of Nov., 1971, and also testified to the proper sealing of the sample after putting formaline as a preservative in all of them. When examined at the close of the prosecution evidence under section 342, Criminal Procedure Code, 1898, the petitioner denied the case against him and stated that the Food Inspector demanded a bribe on monthly basis from him and asked him to collect that money on behalf of other sweet and milk sellers of the town.;