(1.) This is an appeal by the Local Government against the acquittal of one Nur Ahmad who was charged under Section 4 of the Prevention of Adulteration Act of 1912.
(2.) In support of the charge the prosecution examined two witnesses, the sanitary Inspector and the Health Officer. Both these witnesses deposed that the accused sold them ghee on a certain date. The ghee was bought by the witnesses for the purposes of analysis. Two samples were taken by the witnesses and one sample was left with the accused. The accused also gave a receipt Ex. P-1. which is in the following terms: Pandit Tribhuwan Nath Zutshi, Sanitary Inspector, purchased three Chataka of ghee from my shop this 5 day of July 1933. He put that ghee in three phials and sealed them in my presence. Out of those phials he took two with him for testing the ghee and gave one phial to me.
(3.) This receipt is signed by the accused and he has not denied his signature.