LD DESHPANDE Vs. RAJKUMAR BHAGATRAM

JUDGEMENT

(1.) THIS is an appeal by State.

(2.) THE accused was tried for offences under section 7 (i), read with section 2 (ia) (a)punishable under section 16 (1) (a) (ii), section 7 (i), read with section 2 (ia) (m) punishable under section 16 (l) (a) (i) of the Prevention of Food Adulteration Act.

(3.) IT is seen on perusal of judgment that even before framing of charge on 28th May, 1993, the accused person respondent has put in a Pursis (Exh. 32 ).