C.M. Totla, J. - (1.) ASSAILED is respondent's acquittal for the offence of Section 7/16 of the Prevention of Food Adulteration Act as per above judgment dt. 21.06.1988.
(2.) HEARD learned Public Prosecutor and also learned Counsel for the respondent. Brief alleged facts necessary for disposal of this appeal are that on 23.04.1979 at 8.30 am, Food Inspector PW 1, in presence of witness PW2, collected sample of ice candy -purchasing the same from the shop/establishment of respondent - the same was sealed in three empty glass bottles as per prescribed procedure - memos and various forms prepared are Exs.P2 to 4 -and part of the same was forwarded to Public Analyst for examination and on receipt of analysis report Ex.P -6 doing needful and obtaining sanction Ex.P -7, complaint for the offence of Section 7 read with Section 17 PF Act submitted. Appellant charged for the offence, claimed trial.
(3.) FOR prosecution, examined are two witnesses Inspector PW 1 and the 'motbir' PW 2, whose signatures are on respective memos.;