PEARE LAL SOOD Vs. STATE

JUDGEMENT

(1.) Peare Lal Sood was convicted under Section 61(l)(a) of the Punjab Excise Act as extended to the Union Territory of Delhi (for short the Act) by. a metropolitan magistrate. New Delhi on 3th November, 1977. He was sentenced to imprisonment till the rising of the court and a fine of Rs. 650.00 or in default to undergo R.I. for two months by the matropolitan magistrate on 7th November, 1977.

(2.) Peare Lal filed an appeal which was disposed of by an Additional Sessions Judge, New Delhi on 29th November, 1978. The judgment of con- viction was upheld but the order of sentence was modified and the amount of fine was reduced to Rs. 250.00 .

(3.) Being still not satisfied Peare Lal Sood filed the revision petition under Sections 401/397 read with Section 482 of the Code of Criminal Procedure and Article 227 of the Constitution of India.