STATE Vs. THE LEPROSY MISSION (TLM) AND ORS.

JUDGEMENT

(1.) THE State is the appellant. The Drug Inspector, Sivagangai, has made a private complaint before the learned District Munsif cum Judicial Magistrate, Manamadurai, in C.C. No. 123 of 2014 against the respondents herein alleging that they have committed the offence punishable under Section 27(b)(ii) of the Drugs and Cosmetics Act of 1940 (hereinafter referred to as 'the Act'), on the allegations that they had violated Section 18(c) of the Act.

(2.) THE first respondent is a Public Charitable Trust known as 'The Leprosy Mission' (TLM). The 2nd respondent is the Director and Power of Attorney holder of the said Trust and the third respondent is an employee, who was working as a Doctor on contract basis under the first respondent. The trial Court by judgment dated 01.11.2014 acquitted the respondents. Challenging the same, the State is before this court with this appeal.

(3.) I have heard the learned Additional Public Prosecutor and I have also perused the materials available on record.