I.S. Israni, J. - (1.) This criminal appeal under Section 370 (iv) and (v) Cr. P. C. against the judgment of Chief Judicial Magistrate Tonk, in Cr. Case No. 505/77 dated 28th Sept., 1979 has been filed by the appellant whereby the accused-respondents were acquitted.
(2.) It may be briefly stated that the accused persons were partners in firm Vinod Oil Mill, Newai, and were engaged in manufacture of ground-nut-oil. They were charged to have committed offence punishable under Section 7/16 of the prevention of Food Adulteration Act (hereinafter referred to as the Act) for selling 50 tins of adulterated ground-nut-oil to M/s Jagdish Prasad, Deoli, through one Ramesh Chand, vide cash memo no. 630, dated August 26, 1976. The tins were sold by accused-respondent No. 1 Khemchand, a partner of the said firm.
(3.) It is not necessary to go in details of the facts so far as the disposal of of this appeal is concerned.;