STATE OF MAHARASHTRA Vs. MOHAMMAD ANWAR MAJI ABUDL

JUDGEMENT

(1.) The State is in appeal against the judgment and order dated 05-7-2005 in Regular Criminal Case 26/1993 rendered by the Chief Judicial Magistrate, Gadchiroli, by and under which the respondent is acquitted of offence punishable under Section 16(1)(a) read with Section 7(i) of the Prevention of Food Adulteration Act, 1954 ("Act" for short).

(2.) I have heard the learned Additional Public Prosecutor Smt. S.S. Jachak for the appellant at length. None appears on behalf of the respondent-accused.

(3.) In the light of the submission which is advanced, only few facts are relevant and may be noted.