NAGAR SWASTHYA ADHIKARI NAGAR MAHAPALIKA Vs. MOHAMMAD WASIM

JUDGEMENT

(1.) This Criminal Appeal is against the order of acquittal dated 18-4-1977 passed by the Metropolitan Magistrate (Corporation) Kanpur, acquitting the respondent-accused under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (hereinafter to be referred to as Act).

(2.) The respondent-accused Mohammad Wasim was prosecuted under Section7/16 of the Act, for selling and exposing for sale adulterated groundnut oil on 19-9-1974 at about 1.30 p.m., in his shop on premises No. 73/33, Collector Ganj, Kanpur.

(3.) The lower Court has not set out the facts of the case, hence it is necessary to state the facts of the case.