GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE revisionist, Gurpreet Singh has challenged his conviction under Section 61(1)(a) of the Punjab Excise Act, 1914 in FIR No.5 lodged on 10.01.2002 at Police Station Dhanoula, District Barnala. The Judicial Magistrate Ist Class, Barnala, vide order dated 08.04.2006 convicted the petitioner and sentenced him to undergo rigorous imprisonment for a period of 1 year along with fine of Rs.3000/ -. In default of payment of fine, he was to undergo further imprisonment for a period of three months.

(2.) THE convict preferred an appeal which was dismissed by the Addl. Sessions Judge, Barnala vide order dated 16.04.2007. The petitioner was taken into custody.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel appearing for the State of Punjab.