STATE OF DELHI ADMINISTRATION Vs. RAM SINGH

JUDGEMENT

(1.) THIS petition is filed on behalf of State seeking leave of the Court to entertain the accompanying appeal against impugned judgment/orders dated 18th August. 2005 of the trial court. Vide impugned judgment dated 18th Auguest, 2005, the trial court has acquitted the respondents by holding as under:

(2.) ON 19th June, 1993, a sample was drawn from pasteurized full cream milk and on analysis, it was found to contain fats 6. 2% which. 2% more than the required percentage and non-solids were found to be 8. 4% instead of 9%. The second counterpart of the sample was sent to the Director, Central food Laboratory and it was found to be unfit for analysis. Again the third counterpart was sent for analysis to the Central Food laboratory and it was found to be deficient in fats by. 8% and in non solids by. 66%

(3.) THIS certainly creates a reasonable doubt about the samples not being homogenized. Benefit of doubt goes to the respondents. I find no infirmity or illegality in the impugned judgment.