GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been filed by Gurdeep Singh son of Puran Singh. He was named as accused in case FIR No.27 dated 30.01.1996 registered at Police Station Sadar Jallalabad under Section 61 (1) of the Punjab Excise Act.

(2.) The trial Court found him guilty of the offence under Section 61(1) of the Punjab Excise Act and sentenced him to undergo rigorous imprisonment for one year and to pay fine of Rs. 5000/-, in default of payment of fine to further undergo rigorous imprisonment for one month. The appeal filed by the petitioner was also dismissed by the Court of Additional Sessions Judge, Ferozepur.

(3.) Case of the prosecution is that ASI Gurbhej Singh along with his companion officials was on a patrol duty in a private jeep from village Pali Wala to village Chak Pali Wala. A secret information was received that the petitioner is distilling illicit liquor from a working still on Sem Drain at a distance of 1 km. The police party conducted the raid and petitioner was found operating working still. 80 kg of Lahan and articles of working still were taken into possession and a recovery memo to this effect was drawn.