IN RE: ANJALI DEVI Vs. STATE

JUDGEMENT

(1.) THE revision petitioner Anjali Devi, a cine actress has been convicted under Section 4(1)(j) of the Madras Prohibition Act and sentenced to imprisonment till the rising of Court with a fine of Rs. 25 and in default of payment of fine to undergo simple imprisonment for one week by the Sixth Presidency Magistrate, Madras.

(2.) THE revision petitioner along with two others, Anjaneyalu and Kumma Reddi were found made a car, parked at the junction of the Mullikuppam Road and the South Beach Road, with a bottle of 'Haywards' Brandy and a bottle of 'Vat 69' Whisky, at about 11 -45 p.m. on 19th September, 1967. Anjaneyalu pleaded guilty in respect of the charges framed against him whereas the revision petitioner as accused -2 and Kumma Reddi as accused -1 who had been tried together were convicted under Section 4(1)(j). Accused -1 Kumma Reddi admitted that he consumed brandy but denied possession of liquor bottles. The revision petitioner denied possession as well as consumption of liquor.

(3.) THE revision petitioner in the Court admitted that she was in the company of the other two persons but denied that she had consumed brandy.