DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Dalip singh and Kashmira Singh have filed this criminal revision against their conviction under Section 61(1)(a) of the Punjab Excise Act. By the judgment of the learned Additional Sessions Judge, Hoshiarpur dated 2.7.1987, their conviction in the abovesaid offence is affirmed and their jail sentence is reduced from 1-1/2 years to one year rigorous imprisonment with a fine of Rs. 1500/-; in default, further rigorous imprisonment for four months.

(2.) DURING the pendency of this revision, the revisionists Som Pal and Sat Pal died. Now this revision is decided with regard to Dalip Singh and Kashmira Singh only.

(3.) DURING trial, prosecution examined Head Constable Inderjit Singh PW-1, Dalbir Singh, Assistant Sub Inspector PW-2, Subedar Tej Bahadur PW-3 and Jagbir Singh, Excise Peon, PW-4 and also submitted Chemical Examiner's report Exhibit PD and affidavits of Jaswant Singh Exhibit PE and Surinder Kumar Exhibit PF.