STATE Vs. VINOD KUMAR

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24th June, 1985, of the Metropolitan Magistrate, New Delhi, in Case No. 290/82, whereby the learned Magistrate was pleased to acquit the respondents 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 learned Metropolitan Magistrate, are as under :

(3.) The trial court on a appreciation of the evidence on record has returned a finding that the supari on testing was found to be unfit for human consumption and that mere presence of two pieces of rat excreta does not bring the accused under the mischief of the offence, for which they are charged.