BALKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was tried, convicted and sentenced to R.I. for one year and to pay a fine of Ks. 5000/-, in default R.I. for three months under section 61(1)(c) of the Punjab Excise Act by the learned Additional Chief Judicial Magistrate, Kapurthala vide his order dated 22.3.1982. His conviction and sentence were confirmed by the lower Appellate Court. He has come to this Court in revision.

(2.) The revision petition was admitted on October 28, 1982 and since then the petitioner is on bail.

(3.) The case of the prosecution is that a raid was organised on 29.6.1980 by A.S.I. Han Ram. He had secret information before the raid that the petitioner was distilling illicit liquor by means of a working still on the bank of the Sem Nallah. On a raid conducted by the raid party, the petitioner was found distilling illicit liquor by means of a working still. He was apprehended on the spot.