STATE Vs. MANOHAR LAL AND ORS.

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal against the judgment dated 02.07.1996 passed by learned Chief Judicial Magistrate, Jaipur (hereinafter to be referred as 'the learned trial court') in Criminal Case No. 77/91 by which he acquitted the accused -respondents for the offence under Ss. 7(1) read with Sec. 16(1)(A)(1) and Rule 50(1) of the Preventions of Food Adulteration Act, 1954. In brief, the facts of the case are as under: - -

(2.) The Food Inspector Shri Murli Manohar Sharma (PW -1) inspected the business premises of M/s. S.N. General Agencies, 20 -B, New Colony, M.I. Road, Jaipur at 3.00 P.M. on 14.06.1990 and took a sample of honey. After following the procedure prescribed under the rules, a sample was sent for analysis and on its analysis the sample was found to be adulterated. After obtaining necessary consent from the competent authority a complaint was filed by the Food Inspector before the learned trial court. The learned trial court framed the charge mentioned hereinabove against the accused -respondents.

(3.) The charges were read over and explained to the accused -respondents who pleaded not guilty and claimed trial.