STATE OF RAJASTHAN Vs. TOPAN DAS

JUDGEMENT

(1.) THE facts of this appeal are that the Drugs Inspector, Ajmer, filed a complaint in the court of City Magistrate, Ajmer, that the, accused Topan Das, who is the proprietor of Messrs. Jaswani Medical Sire issued seven cash memos for the sale by him of medicines which were listed in the schedule 'C' of the Drugs Rules, 1945. The case mainly centred round the medicines, namely; Penstrep, Achromycin Pied Drops, Neurabin and Bplex Forte, According to Rule 65 of the said Rules he was required to write the batch number and expiry date of these medicines in cash memos. The said Topan Das also tailed to maintain the requisite registers prescribed by these Rules. He was thus, alleged to have committed an offence punishable under Section 27(b) of the Drugs Act, 1940.

(2.) THE learned Magistrate examined Sardar Gurmukh Singh, Inspector Drugs Ajmer PW 1, Mithanlal FW2; Jagdish Prasad PW3, Tej Bahadur Singh PW4 and Keshavdas PW5. The accused did not lead any evidence in defence. The learned Magistrate however, held that the medicines entered in the cash memos were not covered by schedule 'C' According to him they were covered by schedule 'L' and 'F'. He therefore, acquitted the accused of the aforesaid offence. Hence, this appeal by the State.

(3.) THE learned Counsel for the respondent Topandas also submitted that acquittal cannot be set aside because the prosecution failed to prove their case. He contended that some of the medicines did not bear the batch number and expiry date upon their packages and compliance with Rule 65 was not possible. He also contended that the cash memos presented in the court were not the original ones. All these points obviously call for evidence and fresh determination.