M.C. Vs. RAMJAS

JUDGEMENT

(1.) NO one appeared for the Municipal Council. I have heard Mr. Tibrewal for the accused and perused the record.

(2.) MR . Tibrewal very fairly concedes that interpretation of rule of 22 of the Prevention of Food Adulteration Rule, 1955 has undergone change by judgment of Supreme Court in State of Kerala v. : 1978CriLJ925 .

(3.) ON the same analogy, the order of acquittal in this case can not be interfered with now. The appeal is dismissed as such.