State of Gujarat vs Shah Thakorelal Chunilal and Others

Z.K. Saiyed, J.—The present appeal, u/s 378(1)(3) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 28.3.2000 passed by the learned Judicial Magistrate, First Class, Dabhoi, in Criminal Case No. 622 of 1992, whereby the accused have been acquitted from the charges leveled against them.

The brief facts of the prosecution case are as under:

2.1 The complainant - Food Inspector purchased tea branded as Vaghbakri, of 250 Grams from the shop of accused and after following due procedure sent the sample to the Public Analyst and report reveled that sample of tea does not conform to the standards and provisions under the Provisions Food Adulteration Rules, 1954. Therefore, complaint was filed for the offences u/s 7(1) and 16(1)(1A)(1) of the Prevention of Food Adulteration Act, against the accused persons.

2.2 Therefore, Criminal Case No. 622 of 1992 with respect to the aforesaid offence was filed against the respondents before the learned Judicial Magistrate, First Class, Dabhoi.

2.3 To prove the case against the present accused, the prosecution has also produced documentary evidence and has examined two witnesses. After hearing the parties, the learned trial Judge was pleased to acquit the accused - respondents by his judgment and order dated 28.3.2000.

Being aggrieved by and dissatisfied with the aforesaid judgment and order passed by the learned trial Court the appellant has preferred the present appeal.

It was contended by learned APP Mr. Jani that the judgment and order of the trial Court is against the provisions of law; the trial Court has not properly considered the evidence led by the prosecution and looking to the provisions of law itself it is established that the prosecution has proved the whole ingredients of the evidence against the present respondent. Learned APP has also taken this Court through the oral as well as the entire documentary evidence. He also contended that the order passed by the learned Judge is contrary to the evidence on record as well as settled position of law. The learned trial Judge has not considered the material aspect that the complainant took the sample of Iodized salt from the respondent accused, which was sent for public analysis and as per the report of analyst, it was found adulterated. The sample taken by the complainant in the container, which was clean and dry and therefore, there is no breach of Rule 14 of the Prevention of Food Adulteration Act. He also contended that the learned trial Judge has not properly appreciated the evidence of the complainant as well as other witnesses. Therefore, the order is required to be quashed and set aside.

4.1 Thus, it is a settled principle that while exercising appellate power, even if two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court.

4.2 Even in a recent decision of the Apex Court in the case of State of Goa v. Sanjay Thakran and Anr. Reported in (2007) 3 SCC 75, the Court has reiterated the powers of the High Court in such cases. In para 16 of the said decision the Court has observed as under:

From the aforesaid decisions, it is apparent that while exercising the powers in appeal against the order of acquittal the Court of appeal would not ordinarily interfere with the order of acquittal unless the approach of the lower Court is vitiated by some manifest illegality and the conclusion arrived at would not be arrived at by any reasonable person and, therefore, the decision is to be characterized as perverse. Merely because two views are possible, the Court of appeal would not take the view which would upset the judgement delivered by the Court below. However, the appellate court has a power to review the evidence if it is of the view that the conclusion arrived at by the Court below is perverse and the Court has committed a manifest error of law and ignored the material evidence on record. A duty is cast upon the appellate court, in such circumstances, to re-appreciate the evidence to arrive to a just decision on the basis of material placed on record to find out whether any of the accused is connected with the commission of the crime he is charged with.

4.3 Similar principle has been laid down by the Apex Court in the cases of State of Uttar Pradesh v. Ram Veer Singh and Ors. reported in AIR 2007 SCW 5553 and in Girja Prasad (Dead) by LRs v. State of MP reported in AIR 2007 SCW 5589. Thus, the powers which this Court may exercise against an order of acquittal are well settled.

4.4 It is also a settled legal position that in acquittal appeal, the appellate court is not required to re-write the judgment or to give fresh reasonings, when the reasons assigned by the Court below are found to be just and proper. Such principle is laid down by the Apex Court in the case of State of Karnataka Vs. Hemareddy Alias Vemareddy and Another, wherein it is held as under:

This Court has observed in Girja Nandini Devi and Others Vs. Bijendra Narain Choudhury, that it is not the duty of the appellate court when it agrees with the view of the trial court on the evidence to repeat the narration of the evidence or to reiterate the reasons given by the trial court expression of general agreement with the reasons given by the Court the decision of which is under appeal, will ordinarily suffice.

I have gone through the judgment and order passed by the trial court. I have also perused the oral as well as documentary evidence led by the trial court and also considered the submissions made by learned APP for the appellant. I have perused the evidence produced on record and judgment and order passed by the learned trial Court and it is found from the record that the complainant has not followed the mandatory provisions of Rule 14 of the Act and also failed to follow the provisions u/s 11(1A) and Section 11(1B) of the Act. It also appears that the complainant has not taken in sealing and sampling while taking the sample for purpose of analysis. Even the learned trial Judge has rightly observed that the cases which were cited during the course of trial, are not very much helpful to the complainant. Therefore, I do not find any substance in present appeal. Learned trial Judge has rightly acquitted the accused by assigning cogent and just reason in his judgment.

Learned APP is not in a position to show any evidence to take a contrary view of the matter or that the approach of the trial court is vitiated by some manifest illegality or that the decision is perverse or that the trial court has ignored the material evidence on record.

In the above view of the matter, I am of the considered opinion that the trial court was completely justified in acquitting the respondents of the charges leveled against them.

I find that the findings recorded by the trial court are absolutely just and proper and in recording the said findings, no illegality or infirmity has been committed by it.

I am, therefore, in complete agreement with the findings, ultimate conclusion and the resultant order of acquittal recorded by the court below and hence find no reasons to interfere with the same. Hence the appeal is hereby dismissed. Bail bond, if any, stands cancelled. Record and proceedings to be sent back to trial Court, forthwith.