ASHWIN H ACHARYA Vs. NASRUDDIN VALJIBHAI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 6th June 1997 passed by learned Judicial Magistrate, First Class, (Muni) Rajkot in Criminal Case No.339 of 1991 whereby the respondent was acquitted of the offences under section 7(1) and section 16(1)(A)(1) of Prevention of Food Adulteration Act, as alleged against him.

(2.) The prosecution case in short is to the effect that the Food Inspector had collected sample of Sweet Mamra from the shop of the respondent on 28.11.1990 after following proper procedure. The sample was sent for analysis and upon inspection was alleged that the same was found to be adulterated. Therefore a complaint came to be filed against the respondent under sections 7(1) and 16(1) of the Prevention of Food Adulteration Act.

(3.) The case was numbered as Criminal Case No.339 of 1991. After recording necessary evidence, the learned Magistrate acquitted the respondent of the offences with which he was charged. It is against the aforesaid judgement and order the present appeal has been filed.