DELHI ADMINISTRATION TRHOUGH DESIGNATED OFFICER Vs. ISHWAR DASS

JUDGEMENT

(1.) THE Delhi Administration through Designated Officer has filed the present appeal under Section 377 of Cr.P.C. onthe ground of inadequacy of sentence awarded by the Court of ACMM -II/PHC/ND vide order dated 13th February, 2013 in a case bearing CC No.163/11 titled as DA vs. Ishwar Dass under the Prevention of Food Adulteration Act, 1954 under Section 16(1)(a).

(2.) AS per prosecution case the brief facts are:

(3.) THE said order has been challenged before this Court. I have heard the learned counsel for the parties. Sections 376 and 357 of Cr.P.C. read as under: