BAPURAO BHIMAJI KULSANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who serving as a peon in the Court of the Judicial Magistrate (Railways) at Manmad was prosecuted for committing an offence under section 85 (1) of the Bombay Prohibition Act.

(2.) The trial Court on the evidence led by the prosecution found the offence proved against the accused and convicted him for the said offence and sentenced him to one day's simple imprisonment and a fine of Rs. 25/- in default of payment of fine, R. I. for seven days,

(3.) In appeal by the accused, the lower appellate Court confirmed the order of coviction and sentence. The petitioner has, therefore, filed this revision petition.