GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Assailed in this petition is the judgment dated 21.1.2005 passed by the Additional Sessions Judge, Fast Track Court, Ferozepur, dismissing the appeal filed by the accused-Petitioner (herein referred as, 'the accused') against the judgment dated 19.2.2003 passed by the Additional Judicial Magistrate, Ferozepur, convicting and sentencing him to undergo rigorous imprisonment for one year and to pay fine of Rs. 5000/-under Section 61 (1) (c) of the Punjab Excise Act, 1914 (for brevity, 'the Act').

(2.) The accused was found in possession of 10 bottles of illicit liquor about which he could not produce any permit or licence.

(3.) At the very outset, without assailing the findings of conviction, learned Counsel has submitted that he being the first offender and having undergone about two months of the substantive sentence may be extended some leniency on the quantum of sentence.