JAINARAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an appeal by special leave by Thakur Jainarain Singh against the judgment of the Madhya Pradesh High Court affirming on revision the conviction of the Appellant under Section 34 (a) of the Madhya Pradesh Excise Act and the sentence of rigorous imprisonment for a period of 18 months and a fine of rupees one thousand or in default rigorous imprisonment for a further period of six months,

(2.) WALI Mohd. Akram and Wazir Singh were also tried along with the Appellant. Wali Mohd. pleaded guilty and was accordingly convicted. The other two accused were also convicted along with the Appellant by the trial Court but we are not concerned with them.

(3.) CAR No. UPL 6069 had been registered at Varanasi and belonged to to the Appellant who is the proprietor of a hotel in Varanasi cantonment .