STATE OF GUJARAT Vs. KASAMBHAI SHARIFBHAI UMATIYA

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Senior Advocate for the respondent Mr. Yogesh S. Lakhani.

(2.) By way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 22.01.2004 of the learned Judicial Magistrate First Class, Vadnagar in Criminal Case No.102/1994 whereby the respondent herein was acquitted of the offences punishable under Sections 7(1) and 16(1)(A)(I) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to in short as 'the Act').

(3.) The case in brief and the incident which occurred on 29.11.1984 are as under :-