ZOHAMINGTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This revision petition is directed against the judgment and order dated 4.8.97 passed by the Magistrate, 1st Class, Aizawl in G.R. No. 1107 of 1997 thereby holding the petitioner guilty of offence punishable under Section 8( 1) of the Mizoram Liquor Total Prohibition Act, 1995 and sentencing them to undergo S.I. for 90 days with fine of Rs. 1,000/- or in default of payment of fine to suffer 10 days further imprisonment.

(2.) The accused persons were arrested on 2.8.97, they were produced before the Magistrate on 4th who pleaded guilty to the charge and on their pleading guilty, recorded the conviction and sentences as noted above.

(3.) Although none appears for the accused petitioner and the revision petition is yet to be admitted, this petition has been filed without placing a certified copy of the impugned judgment and order on record, none appears for the petitioner and the petition can be out right dismissed, but instead of dismissing the same on this technical ground, it is taken up for consideration on merits. Section 2(j) of the Act defines Liquor which reads as follows :