RAM PIARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAM Piari has filed this revision petition against her conviction and sentence under section 61(1)(c) of the Punjab Excise Act.

(2.) AS per prosecution allegations, the house of the petitioner was raided by a police party on 19th September, 1982. She was found distilling illicit liquor by means of a working still. The workign still was cooled down and its component parts were taken into possession. Some Lahan and ditlled liquor were taken into possession by the police party.

(3.) THE evidence regarding the recovery of the working still consists the testimony of Sub -Inspector Sohan Lal and Constable Raunki Dass.