STATE OF HIMACHAL PRADESH Vs. PALA

JUDGEMENT

(1.) The respondent, Pala, on having been tried for the offence under Sec. 7/16, Prevention of Food Adulteration Act, 1954, in Criminal Case No.222/3 of 1989 by the learned Chief Judicial Magistrate, Nahan, was convicted for the said offence on 30.6.1992 and sentenced to rigorous imprisonment for one year and to fine of Rs. 1,000.00. In default of payment of fine, he was sentenced to undergo simple imprisonment for a further period of three months.

(2.) On appeal, the conviction and sentence imposed upon the respondent by the learned Magistrate was set aside by the learned Additional Sessions Judge, Nahan. Vide judgment dated 16.10.1993 passed in Criminal Appeal No. 18-N/10 of 1992, the learned Additional Sessions Judge acquitted the respondent of the offence charged against him.

(3.) By virtue of the present appeal preferred under Sec. 378, Code of Criminal Procedure, the State has assailed the acquittal of the respondent as recorded by the learned Additional Sessions Judge.