DELHI ADMINISTRATION Vs. HARBHAJAN LAL

JUDGEMENT

(1.) Respondent was convicted by learned Metropolitan Magistrate under Section 16(1)(c) of the Prevention of Food Adulteration Act, 1954 (PFA Act) and was sentenced to undergo RI for tour months and to pay a fine of Rs. 1,000; in default of payment of fine to further undergo S.I. for three months.

(2.) Aggrieved by his order of conviction respondent preferred an appeal before the learned Additional Sessions Judge which was allowed vide order dated 5th March, 2009 and respondent was acquitted of the charge under Section 16(1)(c) of PFA Act.

(3.) The petitioner, Delhi Administration, has preferred this Criminal Leave Petition under Section 378(1) of Cr. P.C. against the acquittal of respondent.