DAHYABHAI KLAUBHAI SOLANKI Vs. GAMDIWAL DAIRY FROZEN FOODINDUSTIRES

JUDGEMENT

(1.) HEARD learned Advocates appearing for the respective parties.

(2.) BY way of this Appeal, the appellant (the original complainant) has felt aggrieved by the judgment and order of acquittal dated 27.06.1997 passed by the learned Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No.1909/1991 whereby the respondents were acquitted for the offences punishable under Section 24, 25, 43 and read with Section 47 of the Water (Prevention and Control of Pollution) Act [hereinafter referred to in short as 'the Act'].

(3.) THE brief facts of the case are as under : -