MERUVA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the Judgment in Criminal Appeal No. 66 of 1990 on the file of the Additional Metropolitan Sessions Judge, Visakhapatnam.

(2.) The petitioner has been convicted under Section 36(a)(b) & (c) of A.P. Excise Act 68 read with rules 19, 54 and 55 of A.P. Foreign Liquor and Indian Liquor Rules, 1970 and sentenced to undergo simple imprisonment for 6 months and to pay a fine of Rs. 100.00 and in default to pay the fine amount, to undergo simple imprisonment for one week.

(3.) Learned counsel for the petitioner, in view of the substantial evidence on record in support of the conviction, has rightly refrained himself from arguing on merits, knowing the nature of the jurisdiction of this Court in Criminal Revision under Section 397(1) and 401 Cr.P.C. He contends that the petitioner is entitled to be given the benefit of the provisions of Section 4(1) of the probation of Offenders Act 58, in view of the fact that the offence is of highly technical nature.