MUNICIPAL CORPORATION OF DELHI Vs. RAMJIDAS

JUDGEMENT

(1.) This appeal against acquittal of the respondent, with special leave, of a charge under sections '7/16 of the Prevention of Food Adulteration Act, 1954 (herein to be called'the Act') is directed against the judgment dated 12th April, 1971, passed by Shri J. D. Jain, Additional Sessions Judge, Delhi.

(2.) Relevant facts necessary for disposal of this appeal are as under :

(3.) The respondent was found guilty of having committed an offence under sections 7/16 of the Act and was convicted by Kumari S. Saini Judicial Magistrate 1st Class, by her judgment dated the 31st Aug., 1970, and was sentenced to rigorous imprisonment for six months and a fine of Rs. 1,000.00. In default of payment of fine the respondent was to undergo rigorous imprisonment for a further period of four months. Appeal against his conviction 'and sentence was accepted by Additional Sessions Judge and the respondent was acquitted as already noted above.