- (1.) THE State of Rajasthan has preferred this appeal against the judgment of acquittal dated 27. 9. 1991 passed by learned Chief Judicial magistrate, Jaipur in criminal case No. 71/1984, whereby he acquitted the accused respondent for the offence u/s 7/16 of the prevention of Food Adulteration Act, 1954.
(2.) BRIEF facts of the case are as under:np_(1)_746_crimes2_2008.jpg
(3.) FROM the side of complainant, statement of PW1 Murli Manohar Sharma and pw2 Bheem Singh Hada were recorded and certain documents were got exhibited.;