SUBHASHCHANDRA RAMANLAL RAVAL Vs. NARENDRABHAI VISABHAI PATEL

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 28.10.2013 passed by the learned Metropolitan Magistrate, Court No.6, Ahmedabad in Criminal Case No.3024 of 2011, whereby the accused has been acquitted of the charges under sections 7(i) 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.) HEARD Ms.Shaili A. Kapadia, learned advocate for the appellant and Mr. Hardik Soni, learned APP for the respondent No.2 State. Respondent No. 1 though served, but has chosen not to remain present before this Court.