RAMANLAL P PATEL Vs. KANIAYA OIL UTRADING CO

JUDGEMENT

(1.) THE above appeal No. 50 of 1998, at the instance of State, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 27. 5. 1993 passed by the learned Metropolitan Magistrate, Ahmedabad in Criminal Case No. 753 of 1987 whereby the accused has been acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded. During the course of investigation, respondents were arrested and, ultimately, chargesheet was filed against them. The trial was initiated against the respondent. To prove the case against accused, the prosecution has examined following witnesses. Complainant Exb. 6. Analysist Exb. 7. To prove the case against accused, the prosecution has produced following documentary evidence. Complaint Exb. 2. Analyst report from Central Food Lab. Exb. 5. Intimation Exb. 8. Receipt of payment Exb. 9. Cash memo Exb. 10. Panchnama Exb. 11. Forwarding letter Exb. 12. Authority letter from A. M. C. Exb. 13. Office Order Exb. 14. P. A. Note Exb. 15. Details of Samples Exb. 16. Letter to accused no. 1,2,3 and 4. Exb. 18. Xerox copy of letter from L. H. A. Exb. 21-24 notification. Exb. 25. Gazette Exb. 26. letter dated 12. 7. 1989 Exb. 27.