STATE OF MAHARASHTRA Vs. JAYRAM

JUDGEMENT

(1.) This is State appeal against acquittal of the respondent of the charge of stocking for sale and selling adulterated Linseed oil punishable under Section 16 of The Prevention of Food Adulteration Act, 1954, (hereinafter referred to as the Act) read with Rule 50 of the Rules framed thereunder.

(2.) Briefly stated, facts of the case are as under :

(3.) I have heard Mrs.Mehta, learned Additional Public Prosecutor, for the State and Mr.Khare, learned counsel for the respondent. I have perused the judgment and order and also the record of the case before the learned Chief Judicial Magistrate.