STATE Vs. MAHAVIR

JUDGEMENT

(1.) THIS appeal which has been filed under Section 378 (4)Cr. P. C. by the appellant assailing the order passed by the Addl. Sessions Judge dated 27. 01. 1997 whereby the Addl. Sessions judge has reversed the order of conviction and sentence awarded to the respondents for having committed an offence under section 16 (1) (1a) and Section 7 of Prevention of Food Adulteration Act (hereinafter referred to as PFA Act ).

(2.) BRIEFLY stating the facts of this case are as follows:

(3.) AN appeal against the order of the metropolitan Magistrate was decided by the addl. Sessions Judge of Delhi who vide her order dated 07. 02. 1997 set aside the order of conviction and sentence and acquitted the appellant.