WAZIR KHAN Vs. THE STATE

JUDGEMENT

(1.) THIS is a revision against the appellate judgment of the Sessions Judge of Puri maintaining the conviction of the Petitioner under Section 14 of the Foreigners Act, 1946 and the sentence of six months simple imprisonment and fine of Rs. 200/ - passed on him by the Sub -Divisional Magistrate of Bhubaneswar.

(2.) THE Petitioner is admittedly a foreigner being an Afghan national holding a passport (Ext. A). That passport contains an endorsement to show that the visa was renewed from time to time -the latest renewal being from 6 -4 -1960 to 5 -4 -1961.. The Petitioner was however prosecuted for unauthorised stay at Jatni from 1955 which was an offence under Section 14 of the Foreigners Act.