BABLU ALAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking the revisional jurisdiction of this Court under Section 397/401 of the Code of Criminal Procedure (henceforth 'Cr.P.C'), sole applicant Bablu Alam has preferred this revision challenging the order dated 11.03.2004 passed by 4th Additional Sessions Judge (Fast Track Court), Raigarh affirming his conviction for the offence under Sections 51 of the Copyright Act, 1957 (henceforth 'Act, 1957') punishable under Section 63 of the Act, 1957 whereas modified the sentence of imprisonment for one year to imprisonment for six months and further reduced the fine sentence from Rs. 50,000/- to Rs. 25,000/-.

(2.) Core facts as projected by the prosecution during the course of trial are as under:-

(3.) Upon appreciation of oral and documentary evidence available on record, trial Magistrate by its order dated 7.8.2003 found the applicant's guilty for offence under Section 51 of the Act, 1957 punishable under Section 63 of the Act and sentenced him to undergo rigorous imprisonment for one year and fine of Rs. 50,000/-.