LAWS(PAT)-1966-6-1

STATE Vs. DASRATH MUNDA

Decided On June 17, 1966
STATE Appellant
V/S
DASRATH MUNDA Respondents

JUDGEMENT

(1.) This is an appeal by the State of Bihar under Section 417 of the Code of Criminal Procedure against the order of acquittal dated June 17, 1966, passed under Section 247 of the Code of Criminal Procedure 1898 (hereinafter to be referred to as the Code) in T. R. No. 870 of 1966 the Munsif-Magistrate, Hazaribagh.

(2.) On June 17, 1968, the Munsif-Magistrate passed the following orders:

(3.) The Sub-Inspector of Excise, Ramgarh-West filed a report before the Subdivisional Magistrate, Hazaribagh, for taking action against the respondent for an offence committed by him under Section 47 (a) of the Bihar and Orissa Excise Act 1915 (hereinafter referred to as the Act) as one mobile-tin containing about 3 litres of I. D. Liquor was recovered from his house. The learned Subdivisional Magistrate took cognizance of the case on April 29, 1965, and passed the following order: