SHIV LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The appellant herein was acquitted by the Trial Court for an offence punishable under Sec. 307 IPC. He, was, however, convicted for an offence punishable under Sec. 61(1)(a) of Punjab Excise Act, 1961 and was ordered to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.1000.00, in default of payment of fine, to undergo further rigorous imprisonment for two months. The High Court confirmed the said order of conviction.