DISTRICT FOOD INSPECTOR Vs. OM PRAKASH

JUDGEMENT

(1.) Heard learned counsel for both the parties and perused the record of the case.

(2.) The respondent was called upon to face the charge of adulteration of til oil. it is alleged that on 24th April, 1978, sample was taken by the Food Inspector, and it was sent to the public analyst for analysis, and the respondent was acquitted by the trial court on the ground that Rule is, mandatory in view of the court below (sic) based on some earlier decision of this Court. Taking into consideration the numerous decisions cited by the counsel for the respondent including the decision of Brahm Das Vs. The State of Himachal Pradesh, 1988 III SVLR (Cr) 152 decided on 8.8.1988 by Honble Supreme Court, I am of the view, that after 12 years period I would not like to disturb the finding. The appeal is, therefore, dismissed. Appeal dismissed.