STATE OF GUJARAT Vs. GORDHANBHAI LILADHAR THAKKAR

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 8.5.2000 passed by the learned Chief Judicial Magistrate, Surendranagar, in Criminal Case No.4462 of 1995, whereby the accused has been acquitted of the charges leveled against him.

(2.) The brief facts of the prosecution case are that on complaint being received by the complainant, the complainant with his helper visited the shop of accused on 20.3.1995 at 16.30 hours and taken sample of groundnut oil, which was sent to Public Analyst for the purpose of analysis as per the provisions of the Act, whose report indicates that the sample is adulterated and a complaint was filed in the Court of learned Metropolitan Magistrate which came to be registered as Criminal Case No.4462 of 1995.

(3.) To prove the case against the present accused, the prosecution has examined the witnesses and also produced documentary evidence.