RAJU RAM Vs. STATE OF RAJ

JUDGEMENT

(1.) All the above mentioned criminal revision petitions shall stand disposed of by this common order as common question is involved in all these petitions. As per the prosecution story, Raju Ram purchased five drums of sprit from one Hau Ram and the said drums were transported by Shyam Lal Vishnoi to Jodhpur. It was alleged that out of the said five drums, Raju Ram took one and half jerkin of sprit and he prepared country made liquor and sold it to Nirmal Sharma, Om Prakash Khatik, Roopa Ram, Pappa Ram, Harsukh Ram, Kana Ram etc. When the police party raided the house of Raju Ram, one Jerkin filed of sprit was found but as per the FSL report, it contained only Ethyl Alcohol. Apart from that, empty drums were found at the residence of Raju Ram.

(2.) Total six cases have been registered against the accused Basanti Nat at Sadar Thana, Sashtri Nagar and Basni Police Station as well as Excise Department. 16 cases against accused Kalu Ram, 8 cases against accused Roopa Ram and 2 cases against accused Kishan Lal @ Maharaj have been registered in different Police Stations.

(3.) On 19.1.2011, the complainant Rajesh Pahadi lodged a written complaint at Police Station Shastri Nagar being FIR No. 33/2011 stating therein that he along with one Manoj, Prafull and other labourers purchased country made liquor on 17.1.2011 from one Kishan alias Maharaj and Sharifa Nat. After consumption of the said liquor, they started feeling unwell and Prafull along with other labourers had to be admitted at M.D.M. Hospital, Jodhpur. It was further stated that on 19.1.2011 at 9:00 A.M. Vijay Pahadi died due to consumption of the country made liquor. Pursuant to died due to consumption of the country made liquor. Pursuant to that, investigation was started and postmortem of the deceased was conducted in the postmortem report, it was found that the alcohol, which he consumed, contained Methyl Alcohol due to which the labourer died. In connection with the aforesaid FIR, a number of accused persons were arrested during the investigation and it was found that Kishan alias Maharaj purchased the liquor from Roopa Ram and Pappa Ram. Accused Roopa Ram stated that Kalu Ram and Raju Ram are involved in the business of selling country made liquor and he has purchased liquor from them and sold it to Kishan alias Maharaj, who in turn sold it to labourers in Basani and Shastri Nagar areas. It was further ascertained that around 22 people died in Jodhpur and Pali districts because of consuming of the adulterated liquor for which a number of cases have been registered in Jodhpur and Pali.