P.N.Harkauli, J. - (1.) Dudh Nath, appellant, has preferred this appeal against the judgment and order passed by the learned Ilf Additional Sessions Judge, Azamgarh, convicting him under Section 7/16(I)(a) of the Prevention of Food Adulteration Act and sentencing him to two years rigorous imprisonment and a fine of Rs. 1000/-. In default of payment of fine the appellant was ordered to undergo six months further rigorous imprisonment.
(2.) Briefly stated that the prosecution case was that on 11-12-1975 the Food Inspector Sri Ram Awadh (PW 1) took a sample of Haldi (Turmeric) from the shop of the appellant and sent it to the Public Analyst who reported that though the sample was 100% sabut Huldi it had been coloured with a prohibited dye (lead chromate).
(3.) The appellant pleaded not guilty and denied that any sample was taken from his shop.;