STATE OF GUJARAT Vs. AMRUTLAL BHIMJIBHAI 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 21. 10. 1988 passed by the learned Addl. Sessions Judge, Nadiad in Criminal Appeal No. 80/1986, whereby the order of conviction and sentence passed by the ld. J. M. F. C. , Nadiad in Criminal Case No. 2812/1981 has been set aside and the accused has been acquitted of the charges under sec. 2,7 read with sec. 16 (1) (A) (1) of the Prevention of Food Adulteration Act, leveled against him.

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

(3.) IT was contended by learned APP that the judgment and order of the Sessions Court is against the provisions of law; the Sessions Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this court through the oral as well as the entire documentary evidence.