CHANDER BHAN RAM CHAND Vs. STATE

JUDGEMENT

(1.) CHANDER Bhan, the present petitioner, resident of Shakarpura, Tehsil Hissar, has been sentenced to one year's rigorous imprisonment and a fine of Rs. 1,000 or in default of payment of fine to three months further rigorous imprisonment Under Section 61 (1) (c) of the Punjab Excise Act. His appeal has been dismissed' by the learned Additional Sessions Judge, Hissar, and Chander Bhan has come up in revision.

(2.) NOTICE of this revision was issued because the learned Counsel for the petitioner cited some authorities and urged that the law is well settled that if the other independent witnesses do not support the prosecution version, it is not safe to base a conviction on the statements of official witnesses alone.

(3.) LEARNED Counsel, therefore, wanted me to hold that it is practically a rule of law that where independent witnesses are joined but do not support the prosecution, then conviction cannot be upheld on the testimony of official witnesses alone.