M.R.SHARMA, J. - (1.) THE learned trial Court has given benefit of doubt to the respondent on the ground that sample of cow's milk purchased from him by the Food Inspector contained milk fat to the extent of 8% and milk solids not fat to the extent of 6.4%.
(2.) THE learned counsel for the State urges that in view of the deficiency in milk solids not fat, the learned trial Court should not have acquitted the respondent.
(3.) WE have gone through the evidence with the help of the learned counsel. There is no evidence on the record to show that the Food Inspector thoroughly stirred the milk before he purchased the same. In this view of the matter, the learned Chief Judicial Magistrate was right in giving benefit of doubt to the respondent. There is no merit in this petition, which is hereby dismissed. Petition dismissed.;