FOOD INSPECTOR, MEDAK DISTICT Vs. V. PRABHAKAR

JUDGEMENT

(1.) The accused, who was charged for the offences under Sec. 16(1)(a)(i), 7(i) and 2(ia)(m) of the Prevention of Food Adulteration Act, 1954 (hereinafter be referred as "the Act", for brevity), was acquitted by the Court of Judicial Magistrate of First Class, Andole at Jogipet, through judgment in C.C.No.42 of 2003, dtd. 19/1/2006 and aggrieved by the said judgment of acquittal, the State has preferred this appeal.

(2.) Heard and gave due consideration to the submission of the learned Assistant Public Prosecutor and the learned counsel appearing for the respondent/Accused.

(3.) For the sake of convenience of discussion, the appellant would be referred hereinafter as the prosecution and the respondent as the Accused.