LAWS(HPH)-1989-4-29

STATE OF H.P. Vs. KESHAV CHAND

Decided On April 18, 1989
STATE OF H.P. Appellant
V/S
KESHAV CHAND Respondents

JUDGEMENT

(1.) By this appeal, the State assails the judgment of learned Chief Judicial Magistrate, Hamirpur, in case No. 5-III/82 decided on 20.3.1985 acquitting the accused of offence under Sec. 16 (1) (a)(i) of the Prevention of Food Adulteration Act.

(2.) The facts in brief, are that the Food Inspector, Sh. T.S. Verma, visited the premises of the accused and took sample of biscuits for analysis after undergoing all procedural formalities. This was done on 29.11.1981. On analysis, vide report Ex.PE, the Public Analyst declared the result as under : <FRM>JUDGEMENT_29_LAWS(HPH)4_1989_1.html</FRM>

(3.) Prosecution was launched against the accused but ultimately the accused was acquitted by the impugned judgment.