FOOD INSPECTOR Vs. BUSA GANGADHAR

JUDGEMENT

(1.) The Food Inspector, Karimnagar had filed the present Criminal Appeal as against the order of acquittal recorded in C,C.No.446 of 1996 on the file of Judicial Magistrate of First Class, Jagtial.

(2.) Learned Additional Public Prosecutor would contend that the delay in launching the prosecution had been made a ground of acquittal, which cannot be sustained. Learned Additional Public Prosecutor also had pointed out to Rules 9, 9-A and 9-B of the Prevention of Food Adulteration Rules, 1955 (hereinafter for short referred to as 'the Rules' for the purpose of convenience).

(3.) The Food Inspector, Karimnagar had charged the respondent/accused under Sections 16 (1) (a) (i), 7(i) and 2 (i-a) (m) of Prevention of Food Adulteration Act, 1954 (hereinafter for short referred to as 'the Act' for the purpose of convenience) on the ground of Alasandalu for human consumption put for sale being adulterated.