STATE Vs. PAVEEN AGGARWAL

JUDGEMENT

(1.) Crl. M.A. 2626/2012 (exemption)

(2.) It is further submitted by the ld. APP that non-joining of the independent witnesses is not fatal to the case of prosecution and minor contradictions in the testimony of the Food Inspector and the SDM do not disprove the prosecution case. Minor contradictions had to be ignored.

(3.) It is further submitted that ld. ASJ has completely ignored the report of CFL dated 12.08.2005 as well as the public analyst and has reached on a conclusion on the basis of conjectures and surmises.