STATE OF H.P. Vs. BICHITTER SINGH

JUDGEMENT

(1.) THE State has felt aggrieved by the judgment of acquittal passed by the learned trial Court in Case respondent, hereinafter to be referred as 'the accused', for the offence punishable under Section 61(1(c) of the Punjab Excise Act, as applicable to the State of Himachal Pradesh.

(2.) HEARD and gone through the record.

(3.) RUQA Ext.PW2/A was sent for the registration of the case, which culminated into FIR Ext.PW4/A. Jeri-can Ext.P-1, can Ext.P-2, Patila Ext.P-3, Chapani Ext.P-4, Pipe Ext.P-5, char-woods Exts.P-6 and 7 and tin Ext.P-8 were also taken into possession. The nip of the illicit liquor was sent for the chemical examination. It contained the sample of illicit liquor. 'Lahan' was also got examined from the ETI. He issued the certificate dated 11.6.2001 Ext.PW3/A. After completing the investigation, Challan was presented in the Court for the trial of the accused.