VASUDEV BHUTT, FOOD INSPECTOR, MUNICIPAL CORPORATION UJJAIN Vs. GANPAT

JUDGEMENT

(1.) THIS judgment will also govern the disposal of Cr. A. No. 307 of 1971.

(2.) BOTH these appeals raise a common question as to whether a person found selling adulterated milk can be convicted under section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954, (hereinafter called the Act).

(3.) NOW sections 16(1)(a) (i) and (ii) read as under : - -