H.R. Panwar, J. - (1.) The appellant-State seeks leave to appeal against the judgment and order dated 7.10.2005 passed by the Additional Chief Judicial Magistrate, Hanumangarh (for short, "the trial Court" hereinafter) in Criminal Regular Case No. 617/2003, whereby the trial Court acquitted the accused-respondent of the offence under Section 7/16 of the Prevention of Food Adulteration Act (for short, "the Act" hereinafter).
(2.) I have heard learned Public Prosecutor as also the counsel for the respondent. Perused the judgment and order impugned, as also the record of the trial Court.
(3.) In the instant case, vide Ex.P/12, the report of the Public Analyst, the cow milk seized from the accused-respondent, on being chemically analysed, found 4.7% fat and 8.04% non-solid fat, whereas, as per the Schedule-B attached to the Act, it was required to be 8.5% and, thus, there was a very minor variation.;