STATE OF GUJARAT Vs. AMRUTLAL HARILAL

JUDGEMENT

(1.) The present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 19.05.1993 passed by the learned JMFC, Anjar in Criminal Case No. 1737 of 1988, whereby the accused-Respondent No. 1 has been acquitted of the charges under Section 7 and 16 of the Prevention of Food Adulteration Act, leveled against him.

(2.) The brief facts of the prosecution case are as under:

(3.) It was contended by learned APP Mr Pandya that the judgment and order of the trial Court is against the provisions of law; the trial Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present Respondent. Learned APP has also taken this Court through the oral as well as the entire documentary evidence. He further contended that the prosecution has already followed the provisions of PFA Act, but the same was not considered by the learned Judge.