STATE OF RAJASTHAN Vs. HIRA LAL

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of acquittal dated 16.2.S1 passed by Chief Judicial Magistrate, Chittorgarh, whereby the trial court acquitted the accused respondent for offence u/s. 7/16 of Prevention of Food Adulteration Act, 1954 (for short the Act).

(2.) I have heard the learned Public Prosecutor. Perused the judgment and order impugned as well as the record of the trial court.

(3.) On 22.8.84 RW. 1 Rampal Singh, Food Inspector, Gangrar, took a sample of milk from the accused respondent on being suspected to be adulterated milk. A complaint against the respondent was filed before the trial court. The respondent was put to trail for offence u/s. 7/16 of the Act. Prosecution examined RW. 1 Rampal Singh, P.W. 2 Om Prakash & RW. 3 Shyam Lal and produced Exhibits P/1 to P/11.