STATE OF RAJASTHAN Vs. LADU RAM

JUDGEMENT

(1.) This appeal has been filed by the State of Rajasthan against the judgment and order dated 30-1-87 passed by the learned Chief Judicial Magistrate, Barmer in Cr. Case No. 65/86 by which he acquitted the accused-respondents for violation of Rule 50 of the Prevention of Food Adulteration Rules, 1955 punishable under Section 7/16 of the Prevention of Food Adulteration Act, 1954.

(2.) This appeal arises in the following circumstances : i) On 14-12-85, P.W.1 Dr. P. K. Purohit, Food Inspector checked the accused-respondent near the Railway Station and found that he was selling milk but he was not having valid licence for that and this search was made by P.W.1 Dr. P. K. Purohit in presence of P.W.2 Sher Khan. ii) He prepared Fard of search Ex. P/1 and after obtaining sanction etc. presented a complaint in the lower Court.

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