STATE OF HIMACHAL PRADESH Vs. MILAP SINGH

JUDGEMENT

(1.) Present appeal has been preferred by State against acquittal of respondents vide judgment dated 1.11.2018, passed by learned Judicial Magistrate 1st Class, Jawali, District Kangra, in Criminal Case No. 81-III/05 in case FIR No. 180 of 2004, dated 27.8.2004, Registered in Police Station, Jawali, under Section 61(i)(a) of the Punjab Excise Act, 1914 (hereinafter referred to as the 'Excise Act' in short).

(2.) I have heard Mr.R.P. Singh, learned Deputy Advocate General for the State as well as Mr.Ashok Chaudhary, learned counsel for the respondent and have also gone through the record.

(3.) On the basis of challan presented in the court, respondent/accused was charge sheeted under Section 61(i)(a) of the Excise Act for recovery of 60 bottles of country liquor bearing marka Laal Kila from his possession without having a valid permit.