SURESH PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) . The trial Court vide judgment dated 18.02.2000, convicted and sentenced the accused-petitioner (herein referred as 'the accused') to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.

(2.) ,000/- under Section 61 (1)(c) of the Punjab Excise Act (for brevity 'the Act'). The judgment was maintained by the Appellate Court on 23.08.2001. 2. On 30.01.1992, ASI Ram Mehar alongwith other police officials was present at Bus-Stand Gondar in connection with patrolling where he received a secret information with regard to distilling of the illicit liquor by the accused in the land taken on lease by him. Accordingly, ruqa was sent on the basis of which first information report was lodged. When the raid was conducted, the accused was found distilling illicit liquor by fueling the fire. The still was dismantled and cooled. A drum, containing 50 kgs. Lahan, two bottles of distilled liquor and some components of the still were taken into possession. The case was investigated.

(3.) IN order to substantiate the charges, the prosecution examined ASI Ram Mehar Singh (PW1), Head Constable Sunehra Singh (PW2), Constable Ram Kumar (PW3) and Kehar Singh (PW4).