STATE OF RAJASTHAN Vs. BHERU LAL

JUDGEMENT

(1.) BY the Judgment dated June 21, 1979, the Chief Judicial Magistrate, Udaipur, has acquitted the accused for the offence under Section 7/16 of the Prevention of Food Adulteration Act, 1954, (hereinafter referred to as the 'act' ). This appeal is directed against the said judgment.

(2.) THE case is as old as October 23, 1977. It was on this date that Shri Hira Lal, Food Inspector, Udaipur, went to the shop of the accused, known as 'adarsh Mashala Bhandar, situated in Udaipur, and took sample of 'haldi' (Turmeric) powder. On chemical analysis, the Public Analyst found it to be adulterated. His findings were : Moisture content 5. 68% Total Ash 10. 52% Ash insoluble in dil HCL 0. 88% Total Stach 39. 42% Lead Chremate nil Added colouring matter nil

(3.) FOR the reasons mentioned above, I do not find it a fit case for interference in the present appeal against the judgment of acquittal.