STATE OF RAJASTHAN Vs. PREMIER VEGETABLE PVT LTD

JUDGEMENT

(1.) THIS appeal has come up for hearing the expiry of period of more than 25 years from the of date occurrence. (5. 8. 1983 ).

(2.) THE State of Rajasthan has preferred this appeal against the judgment of acquittal dated 27. 9. 1991 passed by Chief Judicial Magistrate, jaipur (hereinafter to bereferred as the learned trial court)in Criminal Case No. 500/1983 by which he acquitted the accused respondent for the offence under Section 7/16 of the Food Adulteration Act, 1954.

(3.) IN brief, the facts of the case are as under: on 5. 8. 1983, the Food Inspector shri Ram Gopal Sharma (PW1)took a sample of Hawa Mahal vanaspati from the premises of accused respondent. The sample was found to be adulterated by the public analyst, Jaipur.