(1.) This appeal is directed against the judgement and order dated 22nd November 1996 passed by the learned Judicial Magistrate, First Class, Viramgam, in Criminal Case No.683 of 1992 whereby the learned Judge has acquitted the respondents of the offences under sections 2, 7 and 16 of the Food Adulteration Act as alleged against them.
(2.) The case case of prosecution was that on 15.1.1992 the Food Inspector visited the premises of the respondent, collected sample of SSingtel and after completing formalities sent the same for laboratory testing. Upon testing it was alleged that the same was adulterated and therefore a complaint came to be filed against the respondents for the alleged commission of offence under section 16(1)(l)(2) of the Act.
(3.) After recording necessary evidence the learned Magistrate acquitted the respondents of the offences with which they were charged by the aforesaid judgement and order. It is against the said judgement and order the present appeal has been filed at the instance of the State.