MUNICIPAL COUNCIL, JAMMU Vs. SADIQ MOHD

JUDGEMENT

(1.) HEARD learned counsel.

(2.) THIS appeal is directed against the judgment passed by learned Additional Sessions Judge, Jammu, in File No. 1 -Cr. Appeal, on 17.3.1983. Appellant is aggrieved by the said judgment since it has resulted in the acquittal of the respondent, who was convicted by the trial Magistrate for having allegedly committed offence under Section 7/16 of the Prevention of Food Adulteration Act, 1954, (hereinafter referred to as the Act).

(3.) BRIEF facts giving rise to this case are that PW -Mehar Singh Dutta, Food Inspector, was at Gandhi nagar, Jammu, on 13.9.1980, when he found that the respondent was in possession of 10 kg. of milk meant for sale for public consumption in the area of Gandhi Nagar, Jammu. At such time, this PW was accompanied by Preetam Singh, Sanitary Supervisor.