STATE OF HIMACHAL PRADESH Vs. KHUB RAM

JUDGEMENT

(1.) CHALLENGE in this appeal is to the acquittal of the Respondent for the offence punishable under Section 61(1)(a) of the Punjab Excise Act, as applicable to Himachal Pradesh, allegedly for keeping in possession 11/2 bottle of illicit liquor.

(2.) HEARD and gone through the record.

(3.) TO prove its case, prosecution examined its witnesses and the Respondent was also examined under Section 313 of the Code of Criminal Procedure. His case was denial simplicitor and he pleaded innocence, however no evidence in defence was led by him.