PUBLIC PROSECUTOR Vs. SATYANARAYANA AND ANOTHER

JUDGEMENT

(1.) This appeal by the State is directed against an order of acquittal passed by the learned 2nd Addl. District Munsif Magistrate, Kovvur in C. C. 109/73 on the file of his Court. The two respondents are the two accused in the case. The 1st accused-1st respondent is the owner and proprietor of a general store shop at Nidadavole. The second respondent second accused is a salesn an in the shop.

(2.) The case of the prosecution is :

(3.) The plea of the respondents was that they did not sell honey but sold honeyres supplied to them by Bell & Co. which gave a warranty and the warranty was printed on every bill given to a purchaser.