V.K.Khanna, J. - (1.) The applicant was prosecuted under section 7/16 of the Prevention of Food Adulteration Act (hereinafter referred to as the Act).
(2.) The prosecution case was that on 5-11-1977 the Food Inspector Suresh Kumar Singh inspected the shop of the accused-applicant and found him selling food stuffs like edible oil, spices, floor, rice, pulses etc, without obtaining any licence under the Act.
(3.) Before the trial court the prosecution examined Suresh Kumar Singh, Food Inspector as P.W.1 and Brij Bhushan Raj, Health Inspector as P.W. 2 to prove its case. On the basis of the testimony of the aforesaid two witnesses the trial court found the applicant guilty under section 7/16 of the Act and sentenced him to six months R.I. and a fine of Rs. 1000/-. Feeling aggrieved the applicant preferred an appeal which was also dismissed.;