KAPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the followings:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the case, on 18/1/2007, when the police were on patrolling duty, they spotted the revisionist manufacturing illicit liquor. Apart from the substance, by which the liquor is made, it is the case that 10 litres liquor and other equipments were recovered. After investigation, the matter was placed before the court. Cognizance was taken. On 13/1/2007, charges under Sec. 60 (1) of the Act and Sec. 60 (2) of the Act were framed.