STATE Vs. GIAN CHAND

JUDGEMENT

(1.) The present appeal has been filed by the State against the acquittal order dated 18th April, 1994 passed by Shri M.L. Mehta, Metropolitan Magistrate, New Delhi.

(2.) The facts of this case are that the Food Inspector purchased a sample of haldi powder from the shop of Respondent/Accused situated at R.K. Puram, New Delhi. After taking a sample, the Food Inspector got the same analyzed from a Public Analyst who reported that the said sample did not conform to the standards as it contained abundance of foreign starches.

(3.) The trial court by a well reasoned order acquitted Respondent/Accused on the ground that the report of the Public Analyst was vague and it did not conclusively prove that the seized sample was adulterated. The conclusion of the trial court is reproduced hereinbelow for ready reference :-