STATE OF GUJARAT Vs. KIRAN KIRANA STORE

JUDGEMENT

(1.) The present appeal, under Section 378 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is directed against the judgment and order of acquittal dated 02.07.2002 passed by the learned Judicial Magistrate First Class, Dakor in Criminal Case No.413/1995, whereby the accused has been acquitted of the charges under Sections 2(19, (9) and (2)(1a) of the Prevention of Food Adulteration Act (for short "the Act"), leveled against them.

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

(3.) At the time of trial, evidence was led before the Trial Court. The documents were produced and oral evidence of the witnesses were also recorded by the Trial Court and after considering the oral as well as documentary evidence, the learned Magistrate has passed the order of acquittal which is impugned in this appeal.