- (1.) This appeal has been preferred against the judgment and order of the Additional Chief Judicial Magistrate, Agra, acquitting the appellant of the charge under S. 7/16 of Prevention of Food Adulteration Act (hereinafter referred to as the Act).
(2.) The list has been revised. None has appeared for the respondent.
(3.) Sample of Linseed Oil was allegedly taken from the respondent's possession. The evidence of the Food Inspector was that one container for measurement was dipped thrice in the can containing the oil and the sample phials were filled. The learned Magistrate came to the conclusion that this was not a proper compliance of S. 11 of the Act. Consequently, he acquitted the appellant of the aforesaid charge.;