STATE OF ANDHRA PRADESH Vs. MULCHAND DEVDA

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 378 (4) (5) and (1) of Cr.P.C. by the State, challenging the judgment, dated 24.03.2008 passed in C.C.No.399 of 2004 on the file of the Judicial Magistrate of First Class, Chinnur, wherein the accused was acquitted for the offence punishable under Section 16 (1) (a) (i) of the Prevention of Food Adulteration Act, 1954.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed in C.C.

(3.) In brief, the case of the prosecution is that the accused stocked the adulterated sugar for the purpose of sale to the customers, which is injurious to health.