PONNAIAH Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against the order dated 15th July, 1985, in C.A.No.117 of 1985 on the file of the Sessions Judge, Tirunelveli, dismissing the appeal and confirming the conviction and sentence imposed by the learned Judicial First Class Magistrate (Prohibition) , Tirunelveli, in CC.No. 53 of 1985.

(2.) THE petitioner (A2) and another (A1) were prosecuted before the Court below for an offence under Sec. 4(1)(i) of the Tamil Nadu Prohibition Act and it convicted them thereunder and sentenced each of them to rigorous imprisonment for six months and also to pay fine of Rs.2,000 in default to undergo rigorous imprisonment for a month. As against the conviction and sentence, the petitioner (A2) preferred an appeal in C.A. No. 117 of 1985 on the file of the Sessions Judge, Tirunelveli. THE appeal was dismissed, confirming the conviction and sentence, giving rise to this revision.