STATE OF MAHARASHTRA Vs. KISANA

JUDGEMENT

(1.) An order of acquittal passed by the Judicial Magistrate First Class, Hinganghat on 23rd May, 1983, in Criminal Case No. 465 of 1979, acquitting the respondent of the charge under Sec. 2(i)(a)(c) and 7 read with Sec. 16 of the Prevention of Food Adulteration Act has been challenged in this appeal.

(2.) The facts giving rise to this prosecution may be stated as follows:

(3.) The cognizance of this case was otherwise taken than on police report by the learned Judicial Magistrate First Class, Hinganghat. A charge under Sections 2(i)(a) and (c), 7 read with section 16 of the Prevention of Food Adulteration Act came to be framed against the respondent. The accused pleaded not guilty and claimed to be tried.