N.N. Mathur, J. - (1.) Admit. Notice is given to the Public Prosecutor. On the request of the learned counsel for the parties the revision petition is disposed of at the admission stage.
(2.) The instant revision is directed against the judgment of the Special Judge for SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar dated 6.9.2003 confirming the judgment dated 22.4.2002 passed by the Judicial Magistrate, First Class, Sadulshahar conviction the petitioner for offence u/s. 16/54 of the Rajasthan Excise Act, 1950 (hereinafter referred to as 'the Act') and sentenced him to one years simple imprisonment and a fine of Rs. 500/- for default of payment to further undergo 15 days simple imprisonment.
(3.) Briefly stated the prosecution case is that Madan Singh Sub-Inspector Police Station, Sadulshahar while on routine patrolling raided the house of petitioners-Nila Singh and Satnam Singh on receiving a information from a informer. They were found in a possession of a workable still manufacturing illicit liquor. All the exercisable articles were seized. The accused persons were arrested. After usual investigation a charge-sheet was filed against the accused- petitioners in the Court of competent jurisdiction for offence u/s. 16/54 of the Act. The trial Court found the charges proved and hence convicted and sentenced the petitioners in the manner stated above. The conviction has been confirmed in appeal by the learned Special Judge.;