PUTTU LAL Vs. EMPEROR

JUDGEMENT

(1.) This is a reference against an order convicting the accused under Section 64 (c), Excise Act (Act 4 of 1910), for having broken one of the conditions of his license.

(2.) When the Excise Inspector went to inspect his shop, he found it closed. When questioned later, the accused alleged that he had gone to a warehouse to bring four gallons of liquor which were entered in his register.

(3.) The learned Magistrate infers that it was not a case of temporary absence, but of the closing of the shop on account of picketing. He accordingly convicted the accused and sentenced him to pay a fine of Rs. 50.