- (1.) Heard the learned counsel for the parties.
(2.) This appeal of the State is directed against the judgment and order dtd.12.2.1988 passed by the learned Chief Judicial Magistrate, Jodhpur in Criminal Case No.189/1982 State V/s Shankar Singh S/O Sh. Anop Singh acquitting the accused respondent from alleged offence under Section 7/16 of the Prevention of Food Adulteration Act.
(3.) The learned PP argued that the learned trial Court has erred in acquitting the accused respondent inasmuch as sweets (Thor) seized from the shop of the respondent on 15.4.1982 was made of "Vanaspati Ghee" and was not according to specified standard and therefore, the offence under Section 7/16 of the said Act was made out and despite sufficient evidence being on record, the learned trial Court has erred in acquitting the accused respondent from the said offence.;