STATE OF GUJARAT Vs. NAKODA AGENCY

JUDGEMENT

(1.) The present appeal, under Section 378(4) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 20.6.2009 passed by the learned Chief Judicial Magistrate, Dahod, in Criminal Case No. 979 of 2001, whereby the learned Magistrate has acquitted the respondent/accused from the charges alleged against him.

(2.) The short facts of the prosecution case is that the complainant, Food Inspector visited the business place of the respondent/ accused and purchased the sample of "loose Ghee" for the purpose of analysis and after following the due procedure sent the same to the public analyst, for analysis. In the report the public analyst found that the sample was adulterated. Thereafter, on the basis of report, after obtaining necessary sanction the complainant filed complaint against the respondent-accused.

(3.) Thereafter the trial was conducted before the learned Magistrate. The prosecution has examined the witnesses and also relied upon the documentary evidence. After considering the oral as well as documentary evidence the learned Magistrate has acquitted the respondent/accused from the charges alleged against him, vide judgment and order dated 20.6.2009.