THE STATE Vs. PARAVIND CHAND KESHAVLAL SHAH

JUDGEMENT

(1.) The State of Maharashtra has filed this appeal against the order of acquittal passed by the learned Additional Chief Metropolitan Magistrate 5th Court, Dadar, Bombay, on Aug. 17, 1976 in Case No. 91/S of 1976.

(2.) The prosecution case, in brief, is as follows:-

(3.) The defence of the accused is that the same was not stored for sale for human consumption but, however, according to him it was stored as a cattle-food. In support of his case he examined one Gurav.