BUDUMURU JAGANNADHAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS criminal revision is directed against an order of conviction under Section 47(a) of the Bihar and Orissa Excise Act and sentences of R. I. for two months and a fine of Rs. 100/ - with a default sentence of R. I. for a further period of one month.

(2.) PROSECUTION case was that on 12 -4 -1971 at about 9 p. m. the house of the Petitioner was searched by the Officer -in -charge of the Gunupur Police Station and 29 bottles of foreign liquor were seized from an almirah of his house.

(3.) AT the trial, prosecution examined six witnesses of whom p. ws. 2 to 5 are police officers. The trial Court on a consideration of the evidence of the witnesses believed the prosecution case and held the Petitioner guilty. On appeal, the learned Sessions Judge confirmed the order of conviction and sentence.