STATE OF GUJARAT Vs. NARANDAS GOKALDAS

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 31. 03. 1998 passed by the learned Judicial Magistrate First Class, Veraval in Criminal Case No. 706 of 1984 whereby the accused were acquitted of the offence under Sections 7 and 16 of the Prevention of Food Adulteration Act, 1954. (hereinafter referred to as "the P. F. A. Act" ).

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

(3.) LEARNED advocates for the respondents-accused submitted that there is delay of 11 years for sending the sample for analysis at Central Food Laboratory. In that view of the matter the appeal may be dismissed.