NARBHAISINGH HARNAMSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The original accused Nos. 1 and 3 are challenging their convictions and sentences of rigorous imprisonment under Sec. 66 (I) (b) of the Bombay Prohibition Act.

(2.) In view of certain information that liquor was being transported, a - private car No. BMZ-5430 was stopped on Dr. Ambedkar Road near Duke Restaurant by the police on Nov. 21, 1964. The two appellants and accused No. 2 Ramji were in that car. One gunny bag each was kept on the front seat and the back seat of the car and each of the gunny bags contained two bladders containing some liquid. Panchas were called and the gunny bags with the bladders therein were seized.

(3.) These facts were established by evidence and were not disputed before me.