Mahesh Bhagwati, J. - (1.) This criminal appeal has been preferred by the State against the judgment dated 24.3.1989 passed by the learned Munsiff and Judicial Magistrate, Ist Class Sardarshahar District Churu in a criminal case No. 79/85 whereby the learned judicial Magistrate did not find the accused respondent Rewant Singh guilty in the offence under Section 54 (A) and (D) of Rajasthan Excise Act and acquitted him.
(2.) The accused respondent Rewant Singh is alleged to have been found in the possession of two pitchers of wash, one jerikien full of liquor and other excisable article like that of Drumi Bhatti, Tagari Iron and condenser on 27.5.1984 at 9.30 a.m. in his residential house situated in village Bhojarsar Chota.
(3.) Heard arguments of Mr. O.P. Rathi, Learned Public Prosecutor appearing for the State. None has appeared for the respondent. Perused the impugned judgment of the lower court as also the relevant material available on record.;