NANDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) It is a criminal revision petition against the judgment of the learned Sessions Judge, Pratapgarh (Camp Chittorgarh), upholding the conviction of the accused-petitioners under section 16/54 of the Rajasthan Excise Act, 1954 and reducing his sentence to two month's rigorous imprisonment and to pay a fine of Rs. 500.00 or in default to further suffer two months' rigorous imprisonment.

(3.) I have gone through the record of the case. This is finding of fact recorded by the court below that three earthen pitchers of wash were recovered from the possession of the accused which on analysis were found to be liquor. No case for interference on merits is made out.