STATE OF MAHARASHTRA Vs. AVINASH VAMANRAO OTURKAR

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State challenging the judgment and order of acquittal dated 16th April, 2002 passed by the Chief Judicial Magistrate, Pune. The respondents were acquitted of the offences under Section 7(i) read with Section 2(ia) (a) and Section 7(v) read with Rule 37 of the Prevention of Food Adulteration Rules, 1955 punishable under sections 16 and 17 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "the PFA Act", for short).

(2.) The brief facts of the prosecution case are as follows:

(3.) The prosecution examined three witnesses. P.W.1 Sukumar Annu Choughule who is the Food Inspector, who lodged the complaint, P.W.2 Dr. Rawetkar is working as MOH, PMC and LHA under the PFA Act and P.W.3 Mahesh Chavan acted as pancha.