STATE OF GUJARAT Vs. BHIKABHAI PUNJABHAI PRAJAPATI

JUDGEMENT

(1.) THE appellant State of Gujarat has preferred this Appeal under Section 378 of the Code of Criminal Procedure (herein after referred to as 'the Code' for short), challenging the order of acquittal passed by the learned J. M. F. C. Sabarkantha at Idar on 15. 10. 2004 in criminal Case No. 1228 of 1992, acquitting the accused present respondents of the charges of committing an offences under Section 7 (1) (5) and 16 of the Prevention of Food Adulteration Act, 1954.

(2.) SHRI Patel, learned Addl. P. P. has produced on record the relevant case papers pertaining to Criminal Case No. 1228 of 1992, the same are ordered to be taken on record. Shri Patel has taken this Court through the relevant papers and made submissions at length for seeking leave to appeal and admission of Appeal.

(3.) THE brief facts to preferring this Leave to Appeal and Appeal deserves to be set out as under.