STATE OF MAHARASHTRA Vs. ASHOK DALUMAN HEMNANI

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the acquittal of the respondent from the offences under Section 7(i) read with Section 2(ia)(a) and Section 2(ia)(m) punishable under Section 16 of the Prevention of Food Adulteration Act, 1954 vide judgment and order dated 31st December, 2002 passed by learned Chief Judicial Magistrate, Jalgaon in Regular Criminal Case No.462 of 2000, the State has preferred present appeal.

(3.) The prosecution case, in short, is as under :