GARIBOO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GARIBOO petitioner was convicted under Section 61(1)(a) of the Punjab Excise Act for having been found in possession of about 100 bottles of illicit liquor and was sentenced to two years rigorous imprisonment and a fine of Rs. 1,000/ - by the Judicial Magistrate Ist Class, Patti, on February 6, 1986. In appeal, the Additional Sessions Judge, Amritsar, after elaborately appraising the evidence upheld his conviction and sentence. Hence the revision.

(2.) LEARNED counsel for the petitioner has been unable to seriously dislodged the considered findings of the two Courts below. He has prayed for reduction in the sentence. Emphasis is also laid on the facts that the occurrence took place in the year 1983. There is marginal scope for reduction in the sentence. I accordingly reduce his sentence of imprisonment to one year. The sentence of fine with its default clause shall, however, remain.

(3.) WITH this modification in the sentence, the revision petition is dismissed. Revision petition dismissed.