FOOD INSPECTOR Vs. BABU

JUDGEMENT

(1.) Food Inspector Prabhu Dayal Gupta has filed this appeal against the judgment of II Additional Munsif-Magistrate Jalaunat Oral dated 28-1-1977 passed in Case No. 500 of 1976 acquitting Babu respondent under Sec. 7/16 of the Prevention of Food Adulteration Act (hereinafter referred to as the Act).

(2.) The case of the prosecution is that the appellant purchased 375 grams of linseed oil from Babu respondent on 27-7-74 at about 8.30 A.M. in mohalla Rapatganj in Jalaun. The linseed oil was divided into three bottles and one of the bottles was sent to the Public Analyst. The report of the Public Analyst showed that the lineseed oil contained small amount of other edible oil.

(3.) A complaint was filed by the appellant in the court of Munsif-Magistrate II, Oral on 20-1-1975 against Babu respondent under Sec. 7/16 of the Act.