STATE OF GUJARAT Vs. GORDHANBHAI LALJIBHAI

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 28. 2. 1989 passed by the learned Judicial Magistrate, First Class, Valiya-Dagasara in Criminal Case No. 188 of 1985 whereby the accused have been acquitted of the offence leveled against them.

(2.) THE brief facts of the prosecution case are as under: the complainant had filed case against the accused for the offences punishable under section 7 and 16 (a) (a) of Prevention of Food Adulteration Act.

(3.) NECESSARY investigation was carried out and statements of several witnesses were recorded and, ultimately, chargesheet was filed against him. The trial was initiated against the respondent.