MANGALDAS AMBUBHAI PATEL Vs. DHARAMVEER HORILAL YADAV

JUDGEMENT

(1.) THE present acquittal Appeal has been filed by the appellant Food Inspector, Ahmedabad Municipal Corporation, under Section 378 of the Criminal Procedure Code against the Judgment and order dated 10.6.2013, rendered in Criminal Case No.1346 of 2009 by the learned Chief Metropolitan Magistrate, Ahmedabad, whereby the accused has been acquitted of the charges under sections 7 and 16 of the Prevention of Food Adulteration Act, leveled against the respondent accused.

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

(3.) HEARD learned advocate for the appellant, Ms.Shaili Kapadia and learned APP, Mr.Soni for the respondent No.2 State.