STATE OF MAHARASHTRA Vs. YELUJA YEMAJI CHOUDHARI

JUDGEMENT

(1.) An order of acquittal passed by Judicial Magistrate First Class, Akola on 21-8-1981 in Criminal Case No. 11741/78, acquitting the accused of the charge under section 7 (1) read with section 16 of the Prevention of Food Adulteration Act, has been challenged in this appeal.

(2.) The case of the prosecution in short may be stated as follows:-

(3.) Charge has been framed against the accused vide Ex. 47. The accused pleaded not guilty to the same and claimed to be tried. His defence was purely of denial.