PURAB SINGH MUNNA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Shri Arun Kochar, learned counsel for the applicant and Shri Ranbir Singh, Govt. Advocate with Shri R.K. Jajodiya, Panel Lawyer, for the State.

(2.) A case in Crime No. 102/2001 has been registered against the applicant for the offence punishable under Section 34(1)(k)(2) of the M.P. Excise Act, 1915.

(3.) The case of the prosecution is that 20 cartons of Royal Master Whisky were seized from the bedroom of the house of the applicant in Khapari (Amolidih) village. It is submitted that after completing investigation the police have filed the change-sheet against the applicant. The offence under Section 34(1)(k)(2) of the M.P. Excise Act, 1915 is punishable with imprisonment up to three years.