STATE OF HIMACHAL PRADESH Vs. RAJEEV BRAR

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment of the learned Additional Sessions Judge, Solan whereby he has acquitted the accused of the offence under Section 61 (1) (a) of the Punjab Excise Act as applicable to the State of H.P.

(2.) BRIEF facts of the case are that according to the prosecution on 5.3.1996 at about 3.00 a.m. the accused was apprehended at bus stand, Darlaghat and he was found in conscious possession of 9 bottles of liquor, Aristocrate Premium Malt Whisky without any licence to carry the same. Accordingly the matter was investigated and the accused was charged for committing such an offence. He was summoned by the trial court and charge was framed against him.

(3.) HOWEVER , in the court record words 3.35 P.M. have been changed to 3.30 a.m. and after the word Aristocrate the words Premium Malt have been added.