STATE OF MAHARASHTRA, THROUGH ASSISTANT COMMISSIONER FOOD AND DRUGS ADMINISTRATION MS WARDHA Vs. ATUL SON OF CHOKHOBAJI TAKSANDE

JUDGEMENT

(1.) This appeal is preferred against judgment and order dated 6.11.2000 passed by the Chief Judicial Magistrate, Wardha in Regular Criminal Case No. 636 of 1999 whereby respondent/accused has been acquitted of the offence under Section 7 (i) read with Section 2 (ia) punishable under Section 16 (1) (a) (ii), Section 7 (i) read with Section 2 (ia) (m) punishable under Section 6 (1) (a) (i), Section 7 (a) of the Prevention of Food Adulteration Act, 1954 read with rule 62 of the Rules framed thereunder.

(2.) Facts, in brief, are as under:

(3.) Heard learned counsel for the parties at length. Perused oral and documentary evidence led on record as also impugned judgment and order of acquittal.