STATE OF MAHARASHTRA Vs. VILAS MADHAORAO TUNDULWAR

JUDGEMENT

(1.) The State has preferred the present appeal against the judgment and order passed by the learned Judicial Magistrate First Class, Bramhapuri in Regular Criminal Case No.68 of 2000 dated 18-12-2002, thereby acquitting the accused for the offences punishable under Section 7(i) read with Section 2(ia)(a) punishable under Section 16(1)(a)(ii) Section 7(i) read with Section 2(ia)(m) punishable under Section 16(1)(a) (i) of the Prevention of Food Adulteration Act, 1954 and Rules thereunder.

(2.) I have heard Mrs. S.Z. Haider, the learned Additional Public Prosecutor for the State and Mr. V.A. Laghate the learned Counsel for the respondent. I have carefully gone through the record of the case.

(3.) The facts giving rise to the prosecution case lie in a narrow compass.