MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners on 8.1.1996 in the area of Village Chak Paliwala were found in possession of 602 bottles, measuring 750 Mls. each, of illicit liquor and, thus, the prosecution sent them for trial for offence under Section 61(1)(a) of the Punjab Excise Act (hereinafter to be referred as, 'the Act').

(2.) The Court of Sub Divisional Judicial Magistrate, Jalalabad vide impugned judgment dated 15.9.2005 held the petitioners guilty of offence under Section 61(1)(a) of the Act and vide a separate order of even date sentenced them to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- each. In default of payment of fine, they were to further undergo simple imprisonment for 15 days.

(3.) Aggrieved against the same, petitioners filed an appeal. The lower Appellate Court vide its judgment dated 15.9.2006, affirmed the conviction and upheld the sentence. Hence, the present revision petition.