LAWS(BOM)-2012-7-25

STATE OF MAHARASHTRA Vs. ABDUL JABBAR HAJI

Decided On July 11, 2012
STATE OF MAHARASHTRA Appellant
V/S
ABDUL JABBAR HAJI Respondents

JUDGEMENT

(1.) Respondent No. 1 - Haji Abdul A. Habib Gigani is reported to be dead on 5/2/2009. Death Certificate is filed on record, which is marked as "X" for identification. No legal representative of the said respondent has applied for continuation of the appeal. Hence, appeal as against respondent No. 1 abates and is dismissed as such.

(2.) This Appeal is directed against the Judgment and Order dated 11/10/2000, passed by 6 th Judicial Magistrate First Class, Akola in Criminal Case No. 1055 of 1995 whereby the learned trial Judge acquitted the respondents-accused of offenses punishable under Section 7(1) read with Section 16(ia)(i) and (ii) of the Prevention of Food Adulteration Act.

(3.) The facts briefly stated are : -