CHHOTU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of both the learned Counsel the revision petition is disposed of at this stage.

(2.) The petitioner was challaned under Section 54/16 of the Rajasthan Excise Act. This incident has taken place on 28-8-1983 and the petitioner was found working on a workable still and taking out liquor. The Excise Inspector arrested the accused for extracting the liquor along with the extracted liquor.

(3.) After concluding the trial the learned Magistrate found the petitioner guilty under Section 54/16 of the Excise Act and sentenced him to six months R.I. and fine of Rs. 200/- in default of payment of fine, to undergo one month's imprisonment. Aggrieved by this Order an appeal was preferred and the learned AddI. Sessions Judge, Neem Ka Thana vide the Order dated 29-6-89 dismissed the appeal and maintained the conviction and sentenced awarded by the Trial Court.