Gurnam Singh, J. - (1.) Kushal Singh, aged 25 years, was tried under section 16(l)(a)(i) of the Prevention of Food Adulteration Act. The trial Magistrate convicted him and sentenced him to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000.00 and in default of payment of fine to further undergo rigorous imprisonment for four months.
(2.) Briefly, stated the facts of the case are that the accused was found in possession of 12 Kgs. of cow's milk for sale on 17-7-1974. Dr B.N. Seth purchased 660 mls. of milk from the accused in the presence of Dr. S.K. Khullar and turned the same into three different bottles which were labelled, stoppered and sealed after the requisite quantity of formalin was added as preservative in each of the sample bottle. One sample bottle was sent to the Public Analyst who found the milk solids not fat deficient of the prescribed standard. The Food Inspector made a complaint against the accused.
(3.) At the trial the Food Inspector and Sh. S.K. Khullar were examined and they corroborated the prosecution case.;