FAROOQ HASAN, J. - (1.) THIS revision petition is directed against the judgment passed by the Sessions Judge Sawai Madhopur (Camp : Gangapur City) dated 10 -1 -1980 whereby he dismissed the appeal of the petitioner and maintained the order of conviction of the petitioner passed by the Chief Judicial Magistrate, Sawai Madhopur on 5 -10 -1979.
(2.) BRIEFLY stated the facts of the case are that the Food Inspector, Karauli inspected the shop of the petitioner on 6 -7 -1976 and took the sample of milk. The sample of milk was sent to the Public Analys who after analysis found that the milk was adulterated. It has been found by the Public Analyst that the milk contained 16 percent of the added water. He further found that the milk contents were as follows: (1) Fat Content 4.6%(2) Solids non -fat 7.52%(3) Cane Sugar and Starch Nil On the basis of the said analysis the milk was held to be adulterated by the Public Analyst, and therefore, a complaint was lodged against the accused petitioner in the Court of CJM, Sawai Madhopur. The prosecution examined three witnesses. The accused denied the allegations levelled against him. The trial Court found the accused guilty under Section 7/16 of the Prevention of Food Adulteration Act,1954 (here in after referred to as the Act of 1954), and passed the conviction and sentence as aforesaid.
(3.) I have heard learned Counsel for the parties and have perused the record.;