STATE Vs. NANU RAM

JUDGEMENT

(1.) THE State has preferred this criminal appeal against the judgment dated 2. 9. 1988 passed by the learned Chief Judicial Magistrate, chittorgarh whereby the learned Chief judicial Magistrate has acquitted the accused respondent Nanu Ram in the offence under section 7 read with Section 16 of Prevention of Food Adulteration Act.

(2.) AS per the prosecution story, a sample of milk is alleged to have been collected on 4. 10. 1983 by the Food Inspector at 7. 30 a. m. from the milk tank of accused being carried for sale. On examination of this sample, milk was found to be adulterated.

(3.) THE Food Inspector filed a complaint against the accused respondent in the court. After recording the evidence of the prosecution witnesses the lower Court did not find the accused respondent guilty and acquitted him of the aforesaid charge.