STATE OF HIMACHAL PRADESH Vs. ROOP RAM

JUDGEMENT

(1.) THIS appeal has been filed by the State against the order of acquittal in ease No. 144/3 of 1982 decided on 1-9-1985 by the learned Chief Judicial Magistrate, Solan, under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act.

(2.) THE facts, in brief, are that the Food Inspector, Shri S. N. Sharma. took the sample on 14-10-1982 from the accused for analysis. After complying with the formalities as required, the sample was sent to the Public Analyst and the report was that the milk was adulterated. So, prosecution was. launched against the accused. The trial court acquitted the accused. Hence this appeal.

(3.) THIS is an appeal against acquittal and the reasons given by the trial Judge cannot be considered so perverse to call for interference in appeal by this Court.