STATE OF GUJARAT Vs. JITENDRAKUMAR NATVARLAL PATEL

JUDGEMENT

(1.) This appeal challenges the judgment and order of acquittal dated 30/08/2008 passed by the learned 2nd Additional Senior Civil Judge and Judicial Magistrate, First Class, Gandhinagar in Criminal Case No.7325 of 2005 whereby the respondent was acquitted from the charges punishable under the Prevention of Food Adulteration Act.

(2.) To substantiate the case, following evidence inter alia was adduced. Oral Evidence

(3.) On conclusion of the evidence, statement of the accused under Section 313 of the Code of Criminal Procedure came to be recorded wherein inter alia he was confronted with the report of the Public Analyst.