SRIPURI APPA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This is a revision filed by the accused petitioners against the judgment dated 23/10/2001 in C.C.No. 1769 of 2000, passed by the learned Additional Judicial First Class Magistrate, Yelamanchili, convicting the petitioners-accused for the offence punishable under Section 34 (a) of the A.P, Excise Act, 1968 (for short 'the Act) anil sentencing them to undergo Rigorous Imprisonment for one year and also to pay fine of Rs. 5,000.00 each, in default, to undergo Simple Imprisonment for two months. In Criminal Appeal No. 193 of 2001 filed by the petitioners, the conviction and sentence has been upheld by the learned VII Additional District & Sessions Judge, Visakhapatnam.

(2.) The case of the prosecution was that on 8-3-2000 at about 3-00 p. m., A-1 and A-2 were found carrying two cans of I.D. liquor. They were intercepted by P. W.1- Excise Sub-Inspector, Nakkapalli, and on enquiry, the petitioners-accused informed him that they had purchased the liquor from an unknown person and were taking it for the purpose of sale.

(3.) The prosecution established its case on the basis of cogent evidence. No illegality is pointed out in the orders of conviction and sentence passed by the trial Court and confirmed by the Appellate Court. Therefore, there is nothing forthis Court to interfere in the