P.N.Goel, J. - (1.) This appeal is directed against the order dated 24-11-1977 passed by V Additional Sessions Judge, Azamgarh convicting and sentencing the appellant Under Section 16 read with Section 7 of the Prevention of Food Adulteration Act, 1954 to undergo R. I. for one year and to pay a fine of Rs. 1,000.
(2.) According to the prosecution Narendra Nath Singh (P.W. 1) Food Inspector took sample of she-buffalo milk from the appellant on 21-11-1975 at about 7 A. M. in mohalla Dalalghat in the town of Azamgarh, and that the public analyst found the sample adulterated. The appellant did not admit that sample of his milk was taken and that the sample was adulterated.
(3.) The prosecution examined Narendra Nath Singh and Gulab Hakkami, an employee in the Sanitary Department of the Nagar Palika. The appellant did not examine any witness in defence. The Ad- ditional Sessions Judge believed the testimony of the prosecution witnesses as well as the report of the Public Analyst and convicted the appellant.;