JAGIRYALA @ GOUDLA SHARADA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the accused aggrieved by the conviction recorded by the I Additional Sessions Judge, Medak at Sangareddy, in NDPS S.C.No.25 of 2012, dtd. 31/10/2012, for the offence under Sec. 34(a) of A.P.Excise Act, 1968 and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.10,000.00.

(2.) Heard learned counsel for the appellant and learned Assistant Public Prosecutor for the respondent-State.

(3.) Briefly, the case of the prosecution is that the appellant was running Toddy outlet. The husband of PW1 and others consumed toddy in the shop and later the husband died. The allegation is that the Toddy is adulterated with Benzodiazepine which is sedative along with Ethyl Alcohol. Further, there was no valid licence to sell.