STATE OF GUJARAT Vs. JAYANTILAL BADHRMAL SHAH

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 23.2.1994 passed by the learned JMFC, Mangrol, Dist. Surat in Criminal Case No. 1638/1989, whereby the accused have been acquitted of the charges under Section 7(3) and 16(1)(C) of the Prevention of Food Adulteration Act, leveled against them.

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

(3.) IT was contended by learned APP Ms. Chetna Shah for the appellant that the judgment and order of the learned Magistrate is not proper, legal and it is erroneous. He has also argued that the learned Magistrate has not considered the evidence of the witnesses. Therefore, the order impugned in this appeal passed by the learned Magistrate requires to be quashed and set aside.