CHIRANJI LAL Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner - Chiranji Lal challenging the judgment dated April 3, 1991 passed by the learned Additional Sessions Judge, Narnaul, whereby the appeal filed by the petitioner against the judgment dated Oct. 24, 1990 and order of sentence dated Oct. 25, 1990 passed by the learned Sub Divisional Judicial Magistrate, Mohindergarh was dismissed and conviction and sentence imposed upon the petitioner were upheld. The petitioner had been sentence to undergo vigorous imprisonment for a period of six months and to pay of fine of Rs. 1000.00 by the trial Magistrate.

(2.) At the outset Shri R.K. Dhiman, learned counsel appearing for the petitioner submits that he does not wish to challenge the conviction as ordered by the learned Courts below, but would confine his prayer with regard to the sentence awarded to the petitioner.

(3.) I find that this prayer made by the learned counsel for the petitioner is very just and fair. Even otherwise, I find that the prosecution has been able to prove the guilt of the accused by leading cogent evidence to show that the petitioner was in fact in possession of 138 bottles of illicit liquor. No defect or infirmity has been pointed out by the learned counsel for the petitioner in the prosecution version.