DELHI ADMINISTRATION Vs. DAYA CHAND

JUDGEMENT

(1.) In a complaint co acquitted of charges under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "PFA Act") by the learned Metropolitan Magistrate on 27.2.2007.

(2.) Aggrieved by the acquittal of respondent No.2, petitioner filed a criminal appeal bearing No. 13/2008 under Section 378(1)(a) Criminal Procedure Code (in short, Cr.P.C.), before learned Additional Sessions Judge.

(3.) Since appeal against the order of acquittal was not maintainable before the Sessions Judge in view of provisions contained under Section 378 (4) Cr.P.C., respondent No.2 filed a Criminal M.C. No. 427/2009 before this Court.