STATE Vs. GANESAN

JUDGEMENT

(1.) THIS appeal filed by the Food Inspector Cuddalore Municipality represented by Public prosecutor, Madras is directed against the Judgment dated 5.10.1984 in G.O.No.145 of 1984 on the file on the Chief Judicial Magistrate, Cuddalore, acquitting the respondent Ganesan, in respect of the offences under Sections 7(i) and 16(l)(a)(i) read with Section 2(i)(a) and (m) Rules 23 and 29 of the Prevention of the Food Adulteration Act.

(2.) THE case of the prosecution is as follows:

(3.) IN this case, three witnesses were examined on the side of prosecution. P.Ws. 1 and 2 are the Food INspectors. P.W.3 is the mahazar witness. During the course of examination in court, P.W.2 the mahazar witness turned hostile.