- (1.) Heard learned counsel for the applicant and learned counsel for the opposite party.
(2.) By means of this application the complainant-applicant is seeking leave to file appeal against the judgment and order dated 4.2.2000 passed by Ist Additional Chief Judicial Magistrate, Varanasi in Case No.3042 of 1998, State Vs. Sanjay Kumar, under Section 7/16 of Prevention of Food Adulteration Act by which he dismissed the complaint and acquitted the accused opposite party.
(3.) I have perused the impugned judgment as well as the record of the trial court.;