REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

MOHMADBHAI NOORMOHMAD SUNASARA Respondents

Referred Judgements :-

GIRIJANANDINI DEVI V/S BIJENDRA NARAIN CHOUDHARY [REFERRED]
SHIVAJI SAHEBRAO BOBADE V/S STATE OF MAHARASHTRA [REFERRED]
STATE OF KARNATAKA V/S HEMAREDDY [REFERRED]
LAXMICHAND BHAILAL THAKKER V/S STATE [REFERRED]
RAMESH BABULAL DOSHI V/S STATE OF GUJARAT [REFERRED]
JASWANT SINGH V/S STATE OF HARYANA [REFERRED]
BHAGWAN SINGH V/S STATE OF MADHYA PRADESH [REFERRED]
STATE OF PUNJAB V/S KARNAIL SINGH [REFERRED]
RAJ KISHORE JHA V/S STATE OF BIHAR [REFERRED]
STATE OF PUNJAB V/S POHLA SINGH [REFERRED]
V.N. RATHEESHV. STATE OF KERALA [REFERRED]
STATE OF GOA V. SANJAY THAKRAN [REFERRED]
CHANDRAPPA V. STATE OF KARNATAKA [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
GIRJA PRASAD (DEAD) BY L.R.S. VS. STATE OF M.P. [REFERRED]

JUDGEMENT

(1.) By way of this appeal, the State has challenged the judgment and order of the learned 3rd Joint Judicial Magistrate [FC], Palanpur, dated 8th April 1994 in Criminal Case No. 4656 of 1986 whereby the learned Magistrate has acquitted the accused of the charges punishable offences under Section 7 and 16 of the Prevention of Food Adulteration Act, 1954[hereinafter referred to as Sthe Act ].

(2.) The facts of the prosecution case in brief are as under;

(3.) After considering the evidences of the witness, Jyotindrabhai Narendrabhai at Exh.20 and witness Yasinbhai Dawoodbhai at Exh.81 and considering the documents produced on record at Exhibits No. 21 to 80 and Exh.82 to 91, and considering the decision cited before it, the Trial Court has acquitted the accused of the charges levelled against him. The learned Magistrate has based his order of acquittal on the grounds that the samples were taken in a vessel lying in the shop of the accused which was absolutely on the road, and the manner and the method in which the samples were sent were not in accordance with the Rules prescribed.

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STATE OF GUJARAT Vs. MOHMADBHAI NOORMOHMAD SUNASARA

Referred Judgements :-

JUDGEMENT

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