S.Malik, J. - (1.) The learned counsel for the parties informed the Court i that the lower court's record, which has been weeded out, cannot possibly be reconstructed. This is an appeal by Nagar Swasthya Adhikari against the acquittal of the respondents in a case under the Prevention of Food Adulteration Act punishable under section 16 read with section 7 of the said Act. Under the circumstances, there is nothing before this Court to enable it to form its own judgment as to whether the prosecution succeeded in proving its case against the respondents and also whether the lower court rightly acquitted him. The presumption of innocence of an accused continues upto the stage of appeal.
(2.) The appeal, therefore, is dismissed. Appeal dismissed.;