SHISH PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHISH Pal petitioner was brought to trial under Section 61(1) (a) of the Punjab Excise Act for having in his possession 185 bottles of illicit liquor and having been found guilty thereunder, was sentenced to two years rigorous imprisonment and a fine of Rs. 500/ - by the Judicial Magistrate Ist Class, Bhiwani, on July 7, 1984. On appeal the learned Sessions Judge Bhiwani, by his elaborate judgment not only upheld his conviction but also confirmed the sentence. The petitioner has now come up in revision.

(2.) THE learned counsel for the petitioner has not been able to challenge the petitioner's conviction on merits. The only prayer made has been for the reduction of sentence. Emphasis is laid on the fact that the occurrence took place as far back as 1980. There is marginal scope for reduction in the sentence. I accordingly reduce his sentence of imprisonment to nine months. In lieu of the sentence so remitted, I, however, impose a fine of Rs. 1500/ - on him in addition to the fine imposed by the trial Court, as I feel that it will meet the ends of justice. In default of payment of fine, he shall suffer further rigorous imprisonment for six months.

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