STATE OF HIMACHAL PRADESH Vs. KULDEEP SINGH

JUDGEMENT

(1.) In Criminal Case No. 125-III/2000/1997, the learned trial Court acquitted the respondents vide its detailed judgment delivered on 31st December, 2002, under Section 61(i)(a) of the Punjab Excise Act, as applicable to the State of Himachal Pradesh for allegedly transporting two cartons of Indian Made Foreign Liquor (one carton having 12 bottles of Aristocrat and another carton having 12 bottles of Binny Whisky brand) in white coloured Maruti Van No. DDA-7062 of which respondent No. 3 was the driver and other respondents found sitting therein.

(2.) State felt aggrieved by the said judgment thus filed the instant appeal.

(3.) Heard and gone through the evidence on record.