STATE Vs. MAHAVIR PRASHAD

JUDGEMENT

(1.) This appeal is directed against the order dated 15th June, 1984, of the Metropolitan Magistrate, New Delhi, in Case No. 68/81, whereby the learned Magistrate was pleased to acquit the respondent herein of the offence/charge under Section 7/16 of the PFA Act.

(2.) The brief facts of the case, as has been noted by the Metropolitan Magistrate, are as under :

(3.) The trial court basing its opinion on a judgment of the Punjab and Haryana High Court in MCD Vs/ Mehar Singh [1972 FAC 603] has returned a finding that the vanaspati oil which contained til oil imported from a mediterranean region did not respond to the baudouin test.