SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was tried, convicted and sentenced to rigorous imprisonment for one year and a fine of Rs. 1,000, in default further rigorous imprisonment for three months, under section 61 (1) (a) of the Punjab Excise Act. The conviction and sentence of the petitioner were maintained by the lower appellate Court. He has now come up in revision to this Court.

(2.) NOTICE regarding sentence was given on the last date of hearing.