DEEPAK RAMESH BHURALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Taken up for final disposal forthwith by consent of parties.

(2.) There is no need to call for record and proceedings as copies of all depositions including impugned judgments and orders form part of the memo of revision application.

(3.) The applicant was prosecuted for the offence punishable under Section 65 (e) of the Maharashtra Prohibition Act on the allegation that when a raid was conducted on the basis of secret information, in between 12.55 pm and 01.30 pm on 17.3.2017, at the house which was occupied by the applicant at Hanman Ward, Gadchiroli, stock of illicit liquor was recovered. It was also alleged that the applicant was in possession of the stock of illicit liquor. The case of the prosecution was found to be reasonably proved by the learned Magistrate and accordingly, he convicted the applicant of the offence punishable under Section 65 (e) of the Maharashtra Prohibition Act and sentenced him to suffer simple imprisonment for three years and pay a fine of Rs. 25,000/- in default, to suffer further simple imprisonment for eight months, vide judgment and order dated 5.12.2017 rendered in SCC No. 235 of 2017. This judgment and order was carried in appeal, which was registered as Criminal Appeal No. 73 of 2017. The learned Sessions Judge, Gadchiroli dismissed the appeal by his judgment and order passed on 22 nd February 2018. Not being satisfied with the same, the applicant is before this Court in the present revision.