(1.) Cause-list shows that rule qua respondent Nos. 1 and 2 has not received back. Considering the age of the matter, which is of 2008, the Court proceeded with the matter and heard the same finally.
(2.) This appeal is filed by the appellant challenging the judgment and order dtd. 28/2/2002, passed in Criminal Case No. 3091 of 2008 by the learned Judicial Magistrate First Class (Municipal), Rajkot, recording the acquittal.
(3.) Facts in brief are that on 10/3/1993, the complainant - Food Inspector visited a shop namely Bengal Sweets, Laxminagar, Rajkot where the respondents - accused were present. The complainant took the sample of milk and sent the same for analysis and in report, found the said milk to be adulterated and accordingly, the accused having found committing breach of the provisions of Ss. 7(1) r/w. Sec. 16(1)(a)(i) of the Prevention of Food Adulteration Act, complaint came be to registered against them.
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