STATE OF H.P. Vs. PRITAM SINGH

JUDGEMENT

(1.) THE learned trial Court acquitted the Respondent for the offence punishable under Section 61(i)(a) of the Punjab Excise Act, as applicable to the State of H.P. allegedly keeping in possession 500 pouches of country liquor (Gulab Chhap) in his shop.

(2.) HEARD and gone through the record.

(3.) DURING the investigation, police recorded the statements of PW8 Santosh Kumar owner of the shop. According to him he had rented out the shop in question to the Respondent.