STATE OF GUJARAT Vs. PRAKASHBHAI MOHANBHAI SHAH

JUDGEMENT

(1.) HEARD Shri. M. A. Patel, learned APP for the appellant State and Shri. D. K. Modi, learned counsel for the respondents / original accused.

(2.) THE appellant State of Gujarat has preferred this appeal under Section 378 of Criminal Procedure Code, 1973 (hereinafter referred to as Code for brevity) challenging the judgment and order of acquittal dated 31/8/1998, passed by learned Jt. JMFC, Umreth in Criminal Case No. 575 of 1995, acquitting the accused of the charge of committing offence punishable under section 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as PFA Act for short ). This Court (Coram: A. L. Dave, J) had admitted the appeal vide order dated 1/7/1999 and now the appeal is taken up for final disposal.

(3.) THE case of the appellant in brief deserves to be set out as under.