STATE OF GUJARAT Vs. DHAYABHAI RAMJIBHAI

JUDGEMENT

(1.) HEARD Shri Patel, learned Addl. P. P. for the appellant State of Gujarat and Shri R. S. Dholakia for Shri Lakhani, learned advocate for the respondent original accused.

(2.) THE appellant State of Gujarat has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1973 (herein after referred to as 'the Code' for short) challenging the order of acquittal dated 31st March, 1999 passed by the learned Judicial Magistrate First Class, Mandvi, Kuteh in Criminal Case No. 121 of 1994 acquitting the present respondent original accused of the offences punishable under Sections 7 (1), 7 (5) and Section 16 (1) (A) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the PFA Act for short ).

(3.) THIS Court (Coram : J. R. Vora, J.) vide order dated 1. 12. 1999 granted leave and admitted the Appeal. It was taken up for hearing and final disposal today.