RAMESH G BENDBAR Vs. OWNER SEHUMAL S VIRVANI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE appellant Food Inspector, Municipal Corporation Area, khanderao Market, Vadodara has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the code' for short) challenging the order of acquittal dated 25. 4. 1991 passed by the learned JMFC (Municipal), Vadodara in Criminal Case No. 11053 of 1986 acquitting the respondents original accused No. 1 and 2 of the charge of committing an offence punishable under Sections 7 and 16 of the prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act' for short ).

(3.) THIS Court (Coram: B. J. Shethna, J.) vide order dated 28. 10. 1991 has granted leave and admitted the appeal.