STATE Vs. SANGU MUDALIAR

JUDGEMENT

(1.) THIS appeal is preferred by the State against the acquittal judgment in C.C.No.36 of 1986, on the file of Sub Divisional Magistrate, Sengottah, acquiting the respondent in respect of the offence under Section 7(i) and 16(1) (a)(i) read with Section 2(ia) (a) and (m) of the Prevention of Food Adulteration Act, 1954.

(2.) ON the side of the prosecution two witnesses were examined and 10 exhibits were marked. The facts of the case are as under:

(3.) LEARNED Sub-Divisional Magistrate, Sengottai, on consideration of the materials placed before him, found the respondent not guilty of the charges and acquitted him, which gives rise to the present appeal.