STATE OF MADHYA PRADESH Vs. DEVI SINGH

JUDGEMENT

(1.) THE present appeal is against the judgment and finding dated 12-11-1984 passed by Chief Judicial Magistrate, Betul, in Criminal Case No. 2768/80, acquitting the respondent for an offence under Section 7 (1) (ii) read with Section 16 (1) (a) (i) of the Prevention of Food Adulteration Act.

(2.) ACCORDING to the prosecution, on 5-12-1980, at about 7. 30 A. M. , a sample of buffalo milk was taken from, the respondent by Food Inspector K. P. Pancholi, Public Analyst found the milk to be below the standard.

(3.) THE learned trial Magistrate acquitted the respondent on two counts:-