SULTAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is one of these typical case which requires sympathetic consideration in the matter of sentence or grant of probation. The accused belongs to Scheduled Caste was coming on a cycle and it was found that he had one bottle in which he was having 400 ml. of liquor.

(2.) THIS is criminal revision against the judgment dated 10 -9 -1982 passed by Additional Sessions Judge, Kishangarh -Bas, Alwar in Criminal Appeal No. 308/1980.

(3.) THE accused in his statement stated that he was a teacher and he came from centre after taking salary and when he was going to the school the Excise people were beating a lady, and he has told them why they were beating the lady, on which they said that she has committed crime. On this the Excise people gave beating to the accused and told him that he will teach a lesson and caught hold of him. He was not having any liquor with him. For the purposes of revision I would accept the analysis of the two courts, that a very small quantity of illicit liquor in one bottle was found from his possession while he was coming on cycle.