JARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER 's Jarnail Singh and Mehal Singh were convicted under Section 61 (1)(c) of the Punjab Excise Act, 1914 and sentenced to nine months rigorous imprisonment and a fine of Rs. 1000/- and in default of payment of fine to further undergo rigorous imprisonment for two months to each of them by judicial Magistrate Ist Class, Panipat vide his order dated 4. 2. 1985. Their appeal was dismissed by Additional Sessions Judge, Karnal vide order dated 17. 5. 1985. Feeling aggrieved, they have filed this revision.

(2.) PROSECUTION cast is that on 25. 1. 1933, Umed Singh, ASI alongwith other police officials was patrolling near Ganda Nila in the revenue estate of village Mehhmadpur. He received secret information that two persons were distilling illicit liquor by operating a working still under the pits. A ruqa was sent and a raiding party was formed which went to the relevant spot in pursuance of the secret information. Jarnail Singh and Mehal Singh appellants were found distilling illicit liquor by means of a working still. Working still was dismantled and after necessary investigation, they were challaned, tried and convicted as mentioned in the earlier part of the judgment.

(3.) BOTH the Courts below have discussed the prosecution evidence and accepted the same after giving reasons. No infirmity has been pointed out and I have no reasons to differ with the findings of Courts below.