LOCAL GOVERNMENT Vs. NAINSUKH TELI

JUDGEMENT

(1.) MACNAIR , J.C. 1. Nainsukh was convicted of an offence under Section 33 (a), Central Provinces Excise Act, and sentenced to rigorous imprisonment for three months and a fine of Rs. 100. The evidence which the Magistrate accepted was to the following effect: The Excise authorities received information that Nainsukh intended to go to the city in order to sell charas to a local dealer. Arrangements were made to intercept him : a party was posted on each side of the road. When Nainsukh arrived he was detained and searched and 75 tolas of charas were found in his possession. Thereafter his house was searched and five pills of charas were found in various parts of the house. The Additional Sessions Judge in his judgment states :