CALCUTTA MUNICIPAL CORPORATION Vs. RADHANATH PAUL

JUDGEMENT

(1.) In this appeal, the judgment and order dtd. 11/11/1997 passed by the learned Senior Municipal Magistrate, Calcutta in Case No. 5D of 1993 has been assailed by the Calcutta Municipal Corporation.

(2.) By the impugned judgment, learned trial Court found the accused persons, namely, Radhanath Paul and Narayan Chandra Paul 'not guilty' under Sec. 16(1)(a)(i) read with Sec. 7 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the said Act of 1954) and thus acquitted them under Sec. 248 (1) Cr.P.C.

(3.) The complainant, the Calcutta Municipal Corporation felt aggrieved and thus preferred the instant appeal.