SUGAN RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Revision Petition is filed against the conviction and sentence imposed by the Courts below for an offence under Section 61(1)(a) of the Punjab Excise Act, 1914.

(2.) ACCORDING to the case of the prosecution, the accused was found to be in possession of illicit liquor on April 4, 1982 at about 4.30 p.m. in village Sanwar. On the basis of the report of the Sub Inspector First Information Report was registered. On completion of the investigation, charge-sheet was filed against the accused in the Court of Sub-Division Judicial Magistrate, Charkhi Dadri. The learned Magistrate framed a charge for the offence under Section 61(1)(a) of he Punjab Excise Act, 1914 and the accused pleaded not guilty to the said charge.

(3.) AGGRIEVED by the same, the accused-petitioner preferred Criminal Appeal No. 25 of 1985 in the Court of Additional Sessions Judge, Bhiwani. The learned Additional Sessions Judge, Bhiwani, on a consideration of the evidence on record confirmed the conviction and sentence imposed by the learned Magistrate.