PARSHOTAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 401 CrPC has been filed by the petitioner seeking to quash the impugned judgment dtd. 4/4/2024 passed by Sh. Arun Gupta, Sessions Judge, Fatehgarh Sahib as well as the judgment dtd. 11/12/2019 passed by Mahesh Grover, CJM, Fatehgarh Sahib vide which the petitioner has been convicted and sentenced to undergo RI for two years with fine of Rs.2.00 lakhs in case FIR No.108 dtd. 24/10/2017 under Sec. 61 of Punjab Excise Act, 1914 registered at Police Station Bassi Pathana.

(2.) Brief facts of the case drawn by the trial court as emanating from the final report under sec. 173 Cr.P.C. are reproduced as under:-

(3.) Learned counsel for the petitioner submits that the trial court held that the chain of the evidence on record is very much complete, clear and unerring to hold the petitioner guilty inasmuch as conscious and huge possession of 480 bottles of country-made liquor was proved against the petitioner and as such vide judgment and order dtd. 11/12/2019, the trial court convicted him under Sec. 61 of the Punjab Excise Act, 1914 and sentenced him to undergo two years' rigorous imprisonment and to pay a fine of Rs.2.00 lakhs.