I.S. Tiwana, J. - (1.) The petitioner has been held guilty of an offence under section 16(l)(a)(i) of the Prevention of Food Adulteration Act, 1954, and has been ordered to undergo rigorous imprisonment for six months and to pay a fine of Rs. 4000.00, in default of payment of which, to further rigorous imprisonment for three months, by the Additional Sessions Judge, Ferozepore.
(2.) The allegations against the petitioner are that on May 29, 1974, at about 7.45 P.M., Dr. Haropinder Singh, Deputy Chief Medical Officer, Ferozepore, purchased a sample of 660 mililitres of milk for 65 paise from the petitioner against receipt Exhibit PB out of bulk of 40 kilograms of milk which he was carrying for sale. At that time ASI Subhash Chander and Elarbhajan Singh were also present with the said doctor. On analysis, the milk was found to be deficient in milk fat by 50% and in milk solids not fat by 37%.
(3.) At the time of trial, only Dr. Haropinder Singh appeared as P.W. 1 against the petitioner and the two other witnesses, namely, ASI Subhash Chander and Harbhajan Singh were not examined.;