BACHITTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 20.9.1990 passed by the learned Additional Sessions Judge, Amritsar, whereby, the appeal of the petitioner against his conviction and sentence by the learned Trial Magistrate dated 12.2.1990 was dismissed. The learned Judicial Magistrate First Class, Amritsar convicted the petitioner for the offence under Section 61(1)(a) of the Punjab Excise Act, 1940 (for short 'the Act') and sentenced him to undergo rigorous imprisonment for one year and pay fine of Rs. 1,000/- and in default of payment of fine to undergo further rigorous imprisonment for three months. This order of conviction and sentence was upheld by the learned Additional Sessions Judge, Amritsar, which as already noticed, is assailed in this petition.

(2.) SHRI P.S. Hundal, learned counsel appearing for the petitioner after arguing the case for some time on merit and realising that he would not be able to convince the court as regards the conviction of the petitioner, confined his argument for release of the petitioner on probation in view of the long delay after the occurrence.

(3.) I have given my thoughtful consideration to the respective contentions of the learned counsel appearing for the parties.