THE STATE OF GUJARAT Vs. ANIL KHIMAJI RAMOLIYA

JUDGEMENT

(1.) BY way of this appeal, the appellant -State has challenged the judgment and order of the learned Addl. Sessions Judge, Fast Track Court No. 6, Jamnagar (for short, 'the trial Court'), Dated: 05.05.2004, rendered in Criminal Appeal No. 19 of 2000, whereby, the learned trial Court acquitted the original accused -the Respondent, herein, of the charge punishable under Sections 7 and 16 of the Prevention of Food Adulteration Act, 1955 ('the Act', for short).

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that the original complainant, who was discharging duties as Food Inspector, purchased a simple of mix milk sold by the original accused after following the necessary procedure prescribed under the law and sent the same for analysis to Public Analyst, Bhuj -Kachh. As per the report of the Public Analyst, the sample was found to be adulterated. Hence, a complaint came to be lodged against the accused. On registration of the offence and on completion of the investigation, a charge -sheet was filed against the accused. At the time of trial, since, the accused did not plead guilty, the trial was conducted.

(3.) APART from that the prosecution also produced several documents to strengthen its case, viz. the report of public analyst etc.