STATE OF GUJARAT Vs. RAJESHBHAI UKABHAI GANDHI

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 15.3.2003 rendered in Criminal Case No.4 of 1989 by the learned Chief Judicial Magistrate at Nadiad, whereby the accused has been acquitted of the charges of offence under sections 2(1 -A)(A)(M), 2(9)(D), 3(1)(2)(5), 7(3), 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.Shah appearing for the appellant. Though time of 12 years has elapsed, some of the accused are not served. Be that as it may, the appeal is taken up for final hearing today.