MAHENDRASINGH Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) In this case, the accused on search was found in possession of one drum of formental wash on 24.12.83 at 3.45 P.M. in Chak No. 500 L.N.P. The search was made by Shri Subhash Grower, Excise Inspector.

(3.) In have gone through the judgment of the learned lower court. The compliance of s. 47, Excise Act has been made in this case. The possession of fomented wash has been proved beyond doubt against the accused from the evidence that has been led in the case.