STATE OF M P Vs. MUNNALAL

JUDGEMENT

(1.) - This appeal is directed by the State against the judgment of acquittal passed by Judicial Magistrate first Class, Lahar, District Bhind in Criminal case No. 28/91 dated 13. 3. 1995, by which the respondents have been acquitted against the charge under Sections 2 (l) (a), 14 (l) (a) and 17 (l) (a) read with Section 16 (l) (a) of the Prevention of Food Adulteration Act.

(2.) IN short the facts of the case are that on 7. 7. 1990 sample of honey was taken from the shop of Munnalal and it was divided into three parts and sent for chemical examination. After investigation charge-sheet was filed against the respondent No. l. The trial court has framed charge against the respondent and after conclusion of trial acquitted the respondent against the charges. Being aggrieved by the order of acquittal, this appeal has been preferred by the State.

(3.) THE State has taken ground that the trial court has not appreciated the evidence properly and has wrongly acquitted the respondents.