STATE OF H.P. Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE respondent was tried for the offence punishable under Section 61(1)(a) of Punjab Excise Act, as applicable to Himachal Pradesh for allegedly having 30 pouches of licit liquor of 750 M.L. in his possession.

(3.) THE respondent was charge-sheeted. He denied the charge under the aforesaid section and claimed trial. To prove its case, the prosecution examined the witnesses and the respondent was also examined under Section 313 of the Code of Criminal Procedure. His case was of denial simplicitor.