TRIBHOVANDAS GANDALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. SR Divetia for the petitioner and learned Additional Public Prosecutor Mr. Manan Mehta for respondent No.1 State.

(2.) Perused the record so also compilation of relevant documents in the form of paper book of Criminal Case No. 669 of 1991.

(3.) The petitioner herein has challenged the judgement and order dated 19.01.1996 in Criminal Case No. 669 of 1991 by Judicial Magistrate First Class of Viramgam, convicting the petitioner under the the provisions of Prevention of Food Adulteration Act and confirming of such order of conviction by judgement and order dated 25.10.2007 in Criminal Appeal No. 5 of 1996 by the Additional Sessions Judge, Ahmedabad ( Rural).