THE STATE OF MAHARASHTRA Vs. ARVIND SHRIRAM LAD

JUDGEMENT

(1.) This Appeal takes exception to the Judgment and Order dated 2nd Sept. 2002, passed by the Court of Judicial Magistrate First Class, Kopargaon in R.T.C. No.366 of 1993, by which Respondent Arvind Shriram Lad came to be acquitted from the offence punishable under Sections 7(i) read with Sec. 2(ia)(a) and 2(ia) (c) and 7(v) read with 2 (ia)(m) and Rule 44(h) punishable under Sec. 16 of the Prevention of Food Adulteration Act.

(2.) The prosecution case, in nutshell, is as under:

(3.) Thereafter the concerned Court framed the charge against the Respondent accused and after conducting fullfledged trial, acquitted the Respondent accused. Hence this Appeal by the State.