- (1.) Heard learned counsel for the appellant.
(2.) Appellant has preferred this leave to appeal against the order of acquittal of accused-respondents dated 27.04.2007 passed by the Chief Judicial Magistrate, Sawai Madhopur, whereby accused-respondents were acquitted of the offence under Sections 27(D) and 28 of The Drugs and Cosmetics Act, 1940 (for short 'the Act of 1940').
(3.) I have considered the submissions of the learned counsel for appellant and examined the impugned judgment passed by the trial Court.;