MADHU SUDAN SENAPATI Vs. STATE

JUDGEMENT

(1.) THE Petitioner stands convicted on his own plea of guilty under Section 47(a) of the Bihar and Orissa Excise Act and has been sentenced thereunder to rigorous imprisonment for one month.

(2.) 52 bottles of illicitly distilled liquor were recovered from the possession of the Petitioner. On the verify first day of his appearance in Court, and after the substance of, accusation was explained to him, he, admitted his guilt. He was thus found guilty; under Section 47(a) of the Bihar and Orissa Excise Act on his own admission, and convicted and sentenced thereunder to rigorous imprisonment for one month. In appeal, the said conviction and sentence were confirmed.

(3.) SECTION 6 of the Act is as follows: