STATE OF GUJARAT Vs. MADHABHAI NOGHABHAI BHARWAD

JUDGEMENT

(1.) THE present appeal, under Section 378(1)(3) of the Code of Criminal Procedure, 1973, is directed against the Judgment and order of acquittal dated 29.04.2003 passed by the learned Judicial Magistrate, First Class, Ahmedabad (Rural), in Criminal Case No. 407 of 2000, whereby the learned Magistrate has acquitted the respondents - accused from the charges alleged against them.

(2.) THE short facts of the prosecution case is that the complainant, Food Inspector visited the shop of the accused and purchased the sample of 'Cow Milk' 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 does not conform to the standards and provisions laid down under the Prevention of Food Adulteration Act, 1955. Thereafter, on the basis of Report, after obtaining necessary sanction the complainant filed complaint against the respondents - 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 respondents - accused from the charges alleged against them, vide Judgment and order dated 29.04.2003.