STATE BY PUBLIC PROSECUTOR Vs. RAMAMOORTHY

JUDGEMENT

(1.) THE State represented by the learned Public Prosecutor has directed this criminal appeal questioning the order of acquittal and made in C.C. No. 146 of 1979 on the file of the court of the learned Special Judicial First Class Magistrate, Ulundurpet, acquitting the accused -Respondent herein for the offence punishable under Ss.2(1 -a)(a)(m), 7(1) and 16(1)(a)(1) of the Prevention of Food Adulteration Act, 1954, (hereinafter referred to as "the Act").

(2.) THE brief facts of the case, as disclosed from the oral and documentary evidence, can be stated as follows:

(3.) SECTION 11(1)(a) of the Prevention of Food Adulteration Act, 1954 reads as follows: