LAWS(GJH)-2012-8-289

V B CHAUHAN Vs. SURENDRAPRATAPSINH LALSINH RAJPUT

Decided On August 28, 2012
V B CHAUHAN Appellant
V/S
SURENDRAPRATAPSINH LALSINH RAJPUT Respondents

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 29.08.2011 passed by the learned Metropolitan Magistrate, Court No.8, Ahmedabad in Criminal Case No.79/2004, whereby the accused have been acquitted of the charges under sections 7(1) and 16(1)(A) of the Prevention of Food Adulteration Act, leveled against the respondent � accused.

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

(3.) THOUGH served nobody appears on behalf of the respondent No.1.