STATE OF MAHARASHTRA Vs. BHASKAR RAJESHWAR GANGSHETTIWAR

JUDGEMENT

(1.) HEARD Shri Mandape, learned Additional Public Prosecutor for the State and Shri Saboo, learned Counsel for the respondent.

(2.) THIS appeal against acquittal is directed against the order dated 25-2-2002 passed by the learned Judicial Magistrate, First Class, Kelapur in Regular Criminal Complaint Case No. 65/2000, whereby the respondents-accused have been acquitted of the offences punishable under section 7 (i) read with section 2 (ia) (a) punishable under section 16 (i) (a) (ii), section 7 (i) read with 2 (ia) (m)punishable under section 16 (l) (a) (i) of Prevention of Food Adulteration Act and Rules (for short P. P. A. Act and Rules ).

(3.) BRIEF facts are as under: