- (1.)Leave granted.
(2.)The accused has filed this appeal assailing the judgment passed by the High court of Himachal Pradesh allowing the appeal filed by the state against the acquittal of the appellant against the order passed by the sessions judge, Hamir Pur, acquitting the accused of the offence punishable under section 16 (1) A of the Prevention of food Adulteration Act, 1954 (for short 'the Act') convicting under section 7 of the Act and imposing the sentence of one year rigorous imprisonment and to pay a fine of rs. 2,000. 00, and in default, six months simple imprisonment in lieu thereof.
(3.)The learned counsel appearing for the appellant raised three contentions in support of the appeal.