(1.) THE State has felt aggrieved by the judgment of acquittal, passed by the learned Additional Sessions Judge in Cr. Appeal No. 29 -NL/10 of 2001, decided on 13th February, 2003, whereby the judgment of conviction and sentence, passed by the learned trial Court in Criminal Case No. 62/3 of 2000 dated 20.10.2001, was set - aside.
(2.) HEARD and gone through the record of the case.
(3.) ON receipt of the report, the challan was presented in the court for the trial of the respondent. At the end of the trial, respondent was convicted under Section 61(1)(a) of Punjab Excise Act, 1914 as applicable to the State of Himachal Pradesh and sentenced to undergo imprisonment for a period of three months and to pay a fine of Rs. 5,000/ - with the default clause, which was successfully assailed by the respondent before the Court of Sessions.