MURLIDHAR SHYAMLAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) JUDGMENT

(2.) LEAVE granted.

(3.) THE learned Magistrate considering Section 19 (2) read with Rule 12 A of the Food adulteration Rules. 1956 (for short, 'Rules') found that since the appellant was armed with a warranty as envisaged thereunder, he had not committed the offence of adulteration of food. Accordingly, he acquitted, the appellant. On a composite appeal filed in the High Court, the learned single Judge in Government Criminal Appeal No. 62 of 1985 set aside the acquittal and convicted the appellants for the aforesaid offense. Thus this appeal by special leave.