STATE OF GUJARAT Vs. ARJAN SOMABHAI THAKOR

JUDGEMENT

(1.) HEARD Shri Patel, learned Addl. P. P. for the appellant State of Gujarat. Shri H. L. Jani has appeared for respondents but as he has accepted the assignment as Addl. P. P. , therefore, Shri D. K. Modi, appears for respondents 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 judgment and order of acquittal passed by the learned JMFC, Dahegam dated 4. 4. 1994 in Criminal Case No. 984 of 1991, acquitting the respondents original accused of the charges under section 7 and 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act for short ).

(3.) THIS Court (Coram : K. R. Vyas, J.) vide order dated 16. 12. 1994 has granted leave and admitted the matter.