PANKAJ SINGH JEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Pankaj Singh Jeena was convicted under Sec. 60(1) of the United Provinces Excise Act, 1910 (as applicable in the State of Uttarakhand) (in short, 'Act, 1910') and sentenced to undergo two years imprisonment along with a fine of Rs.20,334.00.

(2.) Against the said judgment dtd. 3/8/2023, passed by learned Judicial Magistrate/Senior Civil Judge, Pithoragarh in Criminal Case No.58 of 2022, an Appeal (Criminal Appeal No.51 of 2023) was filed by the revisionist. The said Appeal has been dismissed vide judgment dtd. 16/10/2023, passed by learned Sessions Judge, Pithoragarh.

(3.) The case of the prosecution is that 68 pavva (quarts) and 14 bottles of liquor (whiskey and rum) were recovered from the possession of the revisionist on 13/5/2020, but, only two bottles were sent for examination.