STATE OF ASSAM Vs. SADHAN SEN

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 03-05-2007 passed by the learned Sessions Judge, Darrang at Mangaldoi, in Criminal Appeal No. 27(D-4) of 2006, whereby the conviction of the respondent-accused under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954 and sentence of simple imprisonment for 6 months with fine of Rs. 1000.00 in default, further simple imprisonment for one month passed by the learned SDJM in CR Case No. 913/2005 was set aside and respondent-accused was acquitted.

(2.) I have heard Mr. B.J. Dutta, learned Addl. Public Prosecutor appearing on behalf of the appellant/State of Assam, and Mr. C. Goswami, learned counsel appearing for the respondent-accused.

(3.) The prosecution case, in brief, is that :