STATE OF GUJARAT Vs. ASGAR FIDALI RAMPURWALA

JUDGEMENT

(1.) THE present acquittal appeal has been filed by the appellantState of Gujarat under Section 378 of the Criminal Procedure Code against the judgment and order dated 24.12.2003 rendered in Criminal Case No.317 of 1995 by the learned Judicial Magistrate, First Class, Santrampur, whereby the accused has been acquitted of the charges of offence under sections 16 (1) (a) (1), (2), 2 (1a) (a) (m), 7 (1) and 7 (3) (5) of the Prevention of Food Adulteration Act (for short, "the Act") leveled against the respondents accused.

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

(3.) HEARD learned APP, Ms.Bhatt appearing for the appellant and learned advocate Mr.K.V.Shelat for respondent no.3 and Mr.M.A.Kharadi for the respondent no.2.