STATE Vs. MOHAMED ABUBAKKAR

JUDGEMENT

(1.) The appeal is against the order of acquittal of A1 and A2.

(2.) The case of the prosecution in brief is as follows: The Food Inspector of Mayiladuthurai Panchayat Union inspected the shop of A2 on 14.02.1988 at 12.30 p. m; that after following the formalities under the rules, he found the groundnut oil adulterated and framed charges under Section 7 (1); 16 (1) (a) read with Section 2 (1) (1a) (a) (m) of the Prevention of Food Adulteration Act. The Trial Court after considering the evidence, both oral and documentary, acquitted the accused under Section 255 (1) of Code of Criminal Procedure. Against the said judgment, the State has preferred the above appeal.

(3.) To prove the case, the prosecution has examined the Food Inspector as P.W.1, and marked Exs. P.1 to P.11. There is no oral or documentary evidence on the side of the defence.