STATE OF ANDHRA PRADESH Vs. S R RANGADAMAPPA

JUDGEMENT

(1.) The respondent was charged with an offence under S. 34 (a) of the Andhra Pradesh Excise Act on the allegation that he was found in possession of a quantity of eight litres of illicitly distilled arrack, an intoxicant, in contravention of the provisions of the Act and the Rules made under the Act. The learned Judicial First Class Magistrate convicted him and sentenced him to suffer rigorous imprisonment for a period of two years, which was the minimum sentence that could be awarded for an offence under S. 34 (a) of the A. P. Excise Act. On an appeal preferred by the respondent, the Sessions Judge, Anantapur confirmed the conviction and sentence. The respondent preferred a revision petition before the High Court. The learned single Judge who heard the revision confirmed the conviction. But, on the question of sentence, he observed :

(2.) We are unable to understand why the High Court reduced the sentence. The statute prescribes a minimum sentence. It does not provide for any exceptions and does not vest the Court with any discretion to award a sentence below the prescribed minimum under any special circumstances. The learned Judge has himself noticed that the sentence imposed is the statutory minimum. Having noticed that the statute prescribes a minimum sentence for the offence, the High Court has understandably reduced the sentence of imprisonment to less than the minimum permissible. The High Court was clearly in error in doing so. We think we have said enough to correct the error. It is unnecessary to pursue the matter further by granting special leave. The petition is dismissed with the above observations.