INDERJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This criminal revision is against the Judgment dated 25.09.2012 passed by the Additional Session Judge, Faridabad whereby the conviction of the petitioner-Inderjeet under Section 468 IPC and sentence of rigorous imprisonment of six months has been upheld.

(2.) Brief facts of the case are that on 17.1.2002 a white Maruti Car bearing No. DL-3CL-3055 was apprehended by ASI Ram Rattan along with other police officials who were on patrol duty near Middle School, Faridabad. On conducting search of Maruti Car, three boxes containing 48 quarters each of Bonnie Scot, 20 quarters of Bonnie Scot and one plastic bag containing 100 pouches of country made liquor were recovered. There were four number plates bearing registration No. DAC-1083, DAC-108, DAL-1083 and DAC-2073 in the Car. Accused Inderjeet disclosed that those number plates were fake and forged and the actual number of the Maruti Car was DAC-1083. He does not have the licence to carry liquor. In this background the FIR was got registered against the petitioner.

(3.) After completion of the investigation, challan against the accused was presented in the Court. Charges against the accused were framed for the offence punishable under Section 61 of Punjab Excise Act and Sections 466, 468 IPC to which he pleaded not guilty and claimed trial.