STATE OF GUJARAT Vs. BHAILALBHAI SHANKARLAL SOLANKI

JUDGEMENT

(1.) THE present acquittal appeal has been filed by the appellant State of Gujarat under Section 378 of the Criminal Procedure Code against the judgment and order dated 18.9.2002 rendered in Criminal Case No.947 of 1991 by the learned Judicial Magistrate, First Class, Gandhinagar, whereby the accused has been acquitted of the charges of offence under Sections 2 (1 -A) (a), C (1), 7 (1) (5) and 16 (1) (a) (1) 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 learned APP, Ms.C.M.Shah appearing for the appellant and Mr.Hardik Jani for the respondent.