INDUSIND BANK LTD. Vs. INCOME TAX SETTLEMENT COMMISSION

JUDGEMENT

(1.) Heard.

(2.) In this revision application, challenge is to the judgment and order dtd. 11/9/2015, passed by the learned Additional Sessions Judge, Gondia, whereby the learned Additional Sessions Judge dismissed the appeal filed by the applicant/accused against his conviction and sentence awarded by the learned Judicial Magistrate First Class, Tiroda, for the offence punishable under Sec. 65(e) of the Maharashtra Prohibition Act, 1949 (for short 'the Prohibition Act') (Earlier it was Bombay Prohibition act). Learned Judicial Magistrate First Class on conviction sentenced the accused to suffer rigorous imprisonment for three years.

(3.) The facts are as follows: