LAWS(GAU)-1986-3-15

SHRI KHAGENDRA SAUD Vs. THE STATE OF ASSAM

Decided On March 20, 1986
Shri Khagendra Saud Appellant
V/S
The State Of Assam Respondents

JUDGEMENT

(1.) This criminal revision is directed against the conviction of the accused Under Sec. 4 read with Sec. 3(1) of the Assam Liquor Prohibition Act, 1952, for short 'the Act' for possessing liquor and sentencing him to suffer S.I. for one month.

(2.) THE CRIME AND THE PUNISHMENT:

(3.) Prohibition -No person shall -