STATE OF RAJASTHAN Vs. SHANKER LAL

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal under Section 378(i) & (iii) Cr.P.C. against the. judgment of acquittal dated 25.08.1995 passed by learned Civil Judge (Sr. Div.) & Addl. Chief Judicial Magistrate, Kishangarh, Ajmer (for short 'the learned trial Court') in criminal case No. 265/92, whereby he acquitted the accused respondent for the offence under section 7/16 of the Food Adulteration Act, 1954 (for short 'the Act of 1954').

(2.) In support of complaint PW 1 Sita Ram has been examined and certain documents were got exhibited. Thereafter, the statement of accused respondent u/s. 313 Cr.P.C. was recorded.

(3.) After conclusion of the trial, the learned trial Court vide its judgment dated 25.08.95 acquitted the accused-respondent.