STATE OF GUJARAT Vs. R N VORA

JUDGEMENT

(1.) The Agricultural Inspector Padra is the complainant in Criminal Case No. 1679 of 1979 which was heard and disposed of by the learned Judicial Magistrate First Class Karjan on 27-8-1980. The learned Magistrate acquitted the accused No. 1 namely R. N. Vora Director S.M.P. Pvt. Ltd. Bombay accused No. 2 S.M.P. Pvt. Limited. Bombay and the accused No. 3 Regional Manager S.M.P. Pvt. Ltd. Ahmedabad from the charge under secs. 3(k) 17 and 18 of the Insecticides Act 1968 Having been aggrieved by and dissatisfied with the said acquittal judgment the present appeal is preferred by the State of Gujarat.

(2.) The complaint filed by the complainant Mahendrakumar N. Patel the Agricultural Inspector Padra Baroda is at Exh. 1 and it discloses the following facts :

(3.) The complainant was working as an Agricultural Inspector Baroda and was appointed as such by the State of Gujarat. The complainant holds the requisite qualifications for his post which are required under the Insecticides Act 1568 (hereinafter referred to as the Act).