STATE OF GUJARAT Vs. HANNAN HAJI HATIMBHAI RANAPURVALA

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 05.10.2009 passed by the learned 2nd Additional Senior Civil and Judicial Magistrate, First Class, Dahod in Criminal Case No. 02 of 1995, whereby the accused have been acquitted of the charges under sec. 2(1-A)(A) and (M) and 16(1)(A) of the Prevention of Food Adulteration Act, leveled against them.

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

(3.) Heard Ms.Mini Nair, learned APP for the appellant State, Mr.K. V. Shelat, learned advocate for the respondent Nos.1 to 5 and Mr.D. K. Modi, learned advocate for the respondent Nos.6 to 13.