STATE OF GUJARAT B M PATEL Vs. KISHANCHAND GANGANDAS TULSIYANI C/O KISHANCHAND GANGADAS & 2 OTHER(S)

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred the present appeal under Section 378(4) of the Code of Criminal Procedure against the judgment and order dated 21.02.2011 passed in Criminal Case No. 1958 of 2001 by learned Additional Chief Judicial Magistrate, Morbi acquitting the respondents accused for the offence punishable under Sections 2(1-a)(a), 2(1-a)(m) read with Sections 7(1), 7(5) and 16 of the Prevention of Food Adulteration Act.

(2.) Brief facts leading to filing of present appeal are under:-

(3.) Being aggrieved and dissatisfied by said judgment and order dated 21.02.2011 came to be passed in Criminal Case No. 1958 of 2001 by learned Additional Chief Judicial Magistrate, Morbi acquitting the respondents accused, the appellant - State of Gujarat has preferred the present appeal.