SURAJ BALI Vs. STATE

JUDGEMENT

(1.) Suraj Bali has filed this appeal against the judgment of 1st Additional Sessions Judge, Azamgarh dated 22-9-1977 passed in S.T. No. 319 of 1976 convicting him under Sec. 16 of the Prevention of Food Adulteration Act and sentencing him to one year R.I. and a fine of Rs. 2000.00. In default of payment of fine he has been ordered to undergo three months' R.I.

(2.) The case of the prosecution is that on 23-12-1975 at about 2 P.M. Narendra Nath Singh, Food and Sanitary Inspector, Nagar Mahapalika, Azamgarh purchased 600 grams of Haldi from the shop of Suraj Bali appellant situated in Pande Bazar in the city of Azamgarh for Rs. 2.40 P. The Haldi was divided into three equal parts and sealed in three bottles. One of the bottles was sent to the Public Analyst for analysis and the report of the Public Analst showed that the Haldi was adulterated as it was coloured with lead chromate which is a prohibited dye.

(3.) The prosecution examined only one witness, namely, Narendra Nath Singh (P.W. 1), to connect the appellant with the crime.