Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Milkman Charged with Selling Adulterated Milk 40-Years Ago Acquitted - (01 Aug 2019)

FOOD ADULTERATION

Supreme Court has finally acquitted a milkman booked for selling adulterated milk in 1979 and handed 6-months jail term with Rs. 1,000 fine. The Court observed, “When an accused is made to suffer the penal consequences, the legal provisions of law have to be construed strictly”.

Tags : SUPREME COURT   MILKMAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved