STATE OF M.P. Vs. BABLOO

JUDGEMENT

(1.) BY this appeal under section 377 read with section 454 of the Code of Criminal Procedure, the appellant -State prays that the sentences awarded against the respondent be enhanced and suitable directions be given for confiscation of the motor vehicle involved in the crime.

(2.) THE records would show that the accused pleaded guilty before the C.J.M. Sehore, who awarded sentence often days R.I. and imposed a fine of Rs. 2,000/ - for commission of offence punishable under section 34 Excise Act and also imposed a fine of Rs. 3,000/ - for offence committed under section 66/194 Motor Vehicle Act. The trial Court also directed that the seized liquor be given to Excise Department.

(3.) AGAINST the said judgment and order dated 14.7.98, the State has not preferred any appeal.