OM PARKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record to examine is legality, propriety and correctness of the impugned judgments.

(2.) IN brief the prosecution case has been that on 15.10.1997 at about 5.30 p.m. Head Constable Jai Gopal (PW4) alongwith Constable Babu Ram (PW1), HHG Bhagat Ram were on their way to Jhiriwala in connection with the investigation of another case FIR No. 162 of 1997, when they reached near Mahadev Pul, they spotted appellant carrying a bag who on seeing the police had tried to escape. Police entertained suspicion and apprehended him. Search of the bag (Ex.P4) was conducted. Police recovered three bottles of country liquor marked HIMFED No. 1 - (Ex.P -1 to P -3). One nip out of each bottle was taken for the purpose of examination. The nips and bottles were separately sealed with seal impression H -. Impression of seal Ex.PW1/B was taken separately on a piece of cloth and after its use seal was handed over to Constable PW1 Babu Ram.

(3.) RUQUA Ex.PW4/A was sent for registration of the case to the police station, which culminated into FIR Ex.PW2/B.