SITA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is directed against the judgment passed by the Additional Sessions Judge, Sangrur (1) maintaining sentence of one and a half year each and fine of Rs. 5000/- each imposed upon the petitioners by the Judicial Magistrate First Class, Sangrur on 11.1.1988 for offence under Section 61(1) (c) of the Punjab Excise Act, 1914.

(2.) Petitioners were found distilling illicit liquor by working on a Still on 23.10.1984 at the Tubewell of Sita Singh. Sita Singh was changing the water in the cooler whereas Naranjan Singh was feeding fire under the hearth. Still was dismantled and its component parts were taken into possession.

(3.) On completion of investigation, the police presented the report. At trial, the prosecution relied upon the testimony of Jagdish Singh, ETO-PW 1, Bahadur Singh, ASI-PW 2, Kirpal Singh, ASI-PW 3 and tendered documents.