STATE OF H.P. Vs. OM PARKASH

JUDGEMENT

(1.) IN criminal Case No. 392 of 2003/99, decided on 29.11.2004, Respondent was acquitted for the offence punishable under Section 16(1)(a)(i) of Prevention of Food Adulteration Act, 1954, in short 'the Act'. His acquittal has been challenged by the State in this appeal.

(2.) THE Respondent, in short, was put on trial on the allegations that on 7.8.1999, PW2 L.D. Thakur, Food Inspector intercepted shop No. 3 of the Respondent in the 'Egg Market', Shimla. He was found in possession of 15 Kgs. of Cheese (Paneer), some in the open trays and remaining in the Freeze, which was exhibited for sale to the general public.

(3.) RESPONDENT put in appearance. Notice of Accusation was put to him to which he pleaded not guilty and claimed trial.