STATE OF GUJARAT Vs. SWAMI SADANAND GURUDATTJI

JUDGEMENT

(1.) Heard Ms. D.S. Pandit, learned A.P.P. for the appellant State.

(2.) The appellant - State has prayed for enhancement in sentence imposed by the learned trial Judge in Criminal Case No.2450 of 1997. The respondent accused was prosecuted by the Drug Inspector (1) serving under Additional Commissioner, Food and Drugs Control Authority, Vadodara for the offence under Section 33 EE (c) (b) also under Section 33 EE (c) (a) of the Drugs & Cosmetics Act, 1940, punishable under Section 33 I (1) (a) of the said Act.

(3.) On service of process issued by the learned trial Judge, the respondent accused had appeared and admitted the offence while recording the plea by the learned Chief Judicial Magistrate, Vadodara. Thereafter, he had passed a written pursis vide Exhibit 10 admitted his guilt.