STATE Vs. RAM KISHAN

JUDGEMENT

(1.) The Food Inspector had lifted samples of black pepper from various premises. One sample was lifted from the premises of Ram Kishan and the other from the premises of Amarjeet Singh, the 2 accused in the captioned appeals. Thereafter, 2 separate complaints were filed.

(2.) In addition to the 2 complaints which are subject matter of the 2 captioned appeals other complaints were also filed. All complaints resulted in orders of acquittal.

(3.) The apparent reason for acquittal was the discrepancy in the report of the Public Health Analyst and the Director, Central Food Laboratory in each case.