STATE OF GUJARAT Vs. PRAHLLADBHAI ARJANDAS SINDHI

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 30.11.1992 rendered in Criminal Case No.355 of 1987 by the learned Metropolitan Magistrate, Court No.6, Ahmedabad, whereby the accused has been acquitted of the charges of offence under sections 7 (1) and 16 (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.Bhatt appearing for the appellant. Though time of 21 years has elapsed, the accused is not served. Be that as it may, the appeal is taken up for final hearing today.