STATE OF MAHARASHTRA Vs. SURENDRA BHAGIRATH SOMANI

JUDGEMENT

(1.) This is an Appeal preferred against the judgment and order dated 30th April, 2001, delivered in Regular Criminal Case No. 318 of 1999 by the Chief Judicial Magistrate, Solapur, thereby acquitting the respondents of the offence punishable under section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954 read with its relevant sections.

(2.) Briefly stated, facts of the case are as under :

(3.) I have heard learned A.P.P. for the appellant-State. None has appeared on behalf of the respondents. I have carefully gone through the record of the case including the impugned judgment and order.