KULDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard and gone through the record of the case.

(2.) The instant revision petition has been directed by the Petitioner feeling aggrieved and dissatisfied by judgments of both the Courts below, whereby he has been convicted under Sec. 61(1)(a) of the Punjab Excise Act, as applicable to the State of Himachal Pradesh and sentenced to under go simple imprisonment for a period of six months and pay a fine of Rs. 1000/ -, with the default clause allegedly for keeping in his possession 35 litres of illicit liquor in a Jerican.

(3.) As per the case of the prosecution on 18th December 1996 at about 6.10 A.M., Inspector SHO Kashmiru Ram of Police Station, Kot -Kehloor was on patrol duty in the area of village Majari falling within the jurisdiction of his police station. He was accompanied by PW3 Constable Amar Singh and PW5 H.C. Prakash Chand.